State Of Rajasthan vs Kalu
2022 Latest Caselaw 4745 Raj

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        JODHPUR

                S.B. Crml Leave To Appeal No. 226/2020

State Of Rajasthan
                                                                    ----Appellant
                                     Versus
Kalu
                                                                  ----Respondent


For Appellant(s)           :     Mr. N.S. Bhati, PP
For Respondent(s)          :     Mr. Shambhoo Singh Rathore



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

29/03/2022
       In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

       The matter comes up on an application under Section 5 of

the Limitation Act.

       For the reasons mentioned in the application, the delay in

filing the leave to appeal is condoned.

       Heard.

       This Court is of the opinion that there are valid and

substantial grounds for grant of leave to the appellant for filing the

appeal against the impugned judgment.

       Accordingly, the application for grant of leave to appeal is

allowed. The memo of leave to appeal be treated as an appeal and

it be registered as such.

       Admit.


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                                                          (2 of 2)                                 [CRLLA-226/2020]


                                         Since the respondent is duly represented by his respective

                                   counsel, therefore, notice need not be issued.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

54-Sudheer/-

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