State Of Rajasthan vs Gaurav Lata
2022 Latest Caselaw 3109 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 73/2022

State Of Rajasthan & Ors.

----Appellants Versus Priti Yadav & Anr.

----Respondents Connected with

D.B. Spl. Appl. Writ No. 74/2022

State Of Rajasthan & Ors.

----Appellants Versus Rekha & Ors.

----Respondents

D.B. Spl. Appl. Writ No. 75/2022

State Of Rajasthan & Ors.

----Appellants Versus Vishan Lal Sharma

----Respondent

D.B. Spl. Appl. Writ No. 76/2022

State Of Rajasthan & Ors.

----Appellants Versus Gaurav Lata

----Respondent

D.B. Spl. Appl. Writ No. 78/2022

State Of Rajasthan & Ors.

----Appellants Versus Usha Yadav

----Respondent

D.B. Spl. Appl. Writ No. 82/2022

State Of Rajasthan & Ors.

                           (2 of 3)                                    [SAW-73/2022]


                                                                   ----Appellants
                                      Versus
 Azad & Ors.
                                                                 ----Respondents

D.B. Spl. Appl. Writ No. 86/2022

The State Of Rajasthan & Ors.

----Appellants Versus Mukesh Sharma & Ors.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG with Mr. Rishi Soni For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

28/02/2022 Applications for dispensing with filing of certified copy of

the impugned judgment:

In these appeals, the State has challenged the common

judgment of the learned Single Judge dated 04.03.2021. Certified

copy of the judgment is produced in one of the appeals.

The request for dispensing with production of certified copy

of the impugned judgment in other appeals is granted.

Applications for condonation of delay:

The applications have been filed seeking condonation of

delay. However, we notice that the judgment was rendered by the

learned Single Judge on 04.03.2021. The appeals are presented

within the moratorium period granted by the Supreme Court in

relation to limitation provisions in view of the Corona virus spread.

(3 of 3) [SAW-73/2022]

The delay condonation applications are, therefore, disposed

of without any further orders.

Special Appeals (Writ):

Issue notice, returnable on 28.03.2022.

By way of ad interim relief, the impugned judgment of the

learned Single Judge is stayed.

(REKHA BORANA),J (AKIL KURESHI),CJ

14to18,20&21-MohitTak/-

Powered by TCPDF (www.tcpdf.org)