State Of Rajasthan vs Satdev
2022 Latest Caselaw 3125 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 273/2021

State Of Rajasthan

----Appellant Versus Satdev

----Respondent

For Appellant(s) : Mr. Sunil Beniwal, AAG through V.C.

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

Order

28/02/2022

The State has filed this appeal to challenge the judgment

dated 25.07.2019 passed in S.B. Civil Writ Petition No.9899/2019.

There is delay of 566 days in filing the appeal.

We have perused the application for condonation of delay,

which is totally devoid of any reasons why such long delay should

be condoned. The dates such as when certified copy was applied

for, when it was collected and when it was forwarded are not

given. On the basis of application, we would have certainly not

condoned the delay. However, learned Additional Advocate

General prayed for some time to file further affidavit explaining

the delay.

List on 28th March, 2022. However, the applicant shall

deposit a sum of Rs.5,000/- with State Legal Services Authority.

(REKHA BORANA),J (AKIL KURESHI),CJ 6-a.asopa/-

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