State Of Rajasthan vs Harkesh Jatav
2022 Latest Caselaw 9216 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 267/2021

State Of Rajasthan

----Appellant Versus Harkesh Jatav

----Respondent Connected With D.B. Spl. Appl. Writ No. 281/2021

For Appellant(s) : Mr. K.S. Rajpurohit, AAG For Respondent(s) : --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

14/07/2022

These two special appeals are delayed by 815 & 877 days respectively. Learned AAG Shri Rajpurohit has moved application under Section 5 of the Limitation Act in both the appeals, notices whereof have been served on the respondents but no one has appeared on their behalf.

This Court is apprised that the controversy has been decided in favour of the State by Hon'ble the Supreme Court vide judgment dated 17.02.2022 passed in Civil Appeal No.1422/2022 (Satya Dev Bhagaur & Ors. vs State of Rajasthan & Ors.) In view of the said situation, the applications under Section 5 of the Limitation Act are accepted. Delay is condoned. List the appeals for admission on 22.07.2022.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

62 & 63-Sudhir Asopa/-

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