The Director, Social Justice And ... vs Parmeshwar Lal S/O Shri Chanda Ji ...
2022 Latest Caselaw 5945 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                    D.B. Civil Special Appeal (Writ) No. 826/2022
                                                                           In
                                                        S.B. Civil Writ Petition No.1030/2013
                                        The Director, Social Justice And Empowerment Department &
                                        Anr.
                                                                                                          ----Appellants
                                                                            Versus
                                        Parmeshwar Lal S/o Shri Chanda Ji Meena
                                                                                                         ----Respondent

For Appellant(s) : Mr. Chiranji Lal Saini, Additional Advocate General.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

27/08/2022

Heard on application for condonation of delay in filing of the

appeal.

Upon due consideration the short period of delay and the

cause shown, we are inclined to condone the delay in filing of the

appeal. Delay is accordingly condoned.

Application No.204/2022 is allowed.

Heard.

The appeal is admitted for final hearing.

Issue notice to the respondent.

Matter be listed for final hearing.

Application for stay upon due consideration is rejected. Any

order that may be passed by the appellants shall be subject to

final out come of the writ petition.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-45

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