Laxman vs Ratan Lal
2022 Latest Caselaw 2157 Raj

(1 of 1) [CMA-751/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 751/2020

Laxman

----Appellant Versus Ratan Lal

----Respondent

For Appellant(s) : Mr. Vijay Rajpurohit through VC For Respondent(s) : Mr. Dinesh Kumar Joshi, through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/02/2022

An application under Section 5 of the Limitation Act for

condonation of delay in filing the appeal.

For reasons stated in the application, the application is

allowed. The delay in filing the appeal is hereby condoned.

Put up after four weeks, as prayed.

(MANOJ KUMAR GARG),J 41-MS/-

Powered by TCPDF (www.tcpdf.org)