Smt. Uganti W/O Hariballabh vs State Of Rajasthan
2022 Latest Caselaw 6002 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 253/2020

                                   Smt. Uganti W/o Hariballabh
                                                                                                        ----Appellant
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Brahm Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/08/2022

Appellant has moved an application under Section of the

Limitation Act seeking condonation of delay of 59 days.

Since the impugned judgment was passed during the period of

Pandemic Covid-19, the delay is condoned. Hence, the application

stands allowed.

Another application (I.A. No.1/2022) has been filed under Section

149 C.P.C. seeking deficit court fee on record and overruling the defect

pointed out by the Office.

For reasons mentioned in the application, the same is allowed.

The defect pointed pointed out by the Office is overruled and the

additional court fee paid by appellant is taken on record.

Office to check and proceed.

(SUDESH BANSAL),J

TN/35

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