State Of Rajasthan vs Bhawani Singh S/O Mool Singh
2022 Latest Caselaw 3852 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           D.B. Writ Restoration Application No. 112/2020

                                   State Of Rajasthan
                                                                                                     ----Petitioner
                                                                      Versus
                                   Bhawani Singh S/o Mool Singh
                                                                                                   ----Respondent

For Petitioner(s) : Ms. Shetima Bagri & Mr. Udit Sharma for Mr. Rajesh Maharshi, AAG For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

16/05/2022

For the grounds mentioned in the application for condonation

of delay under Section 5 of the Limitation Act, delay is condoned.

Accordingly, application under Section 5 of the Limitation Act

is allowed.

Heard

For the grounds mentioned in the application for restoration

of the appeal, application is allowed.

The special appeal is restored to its original number.

Office is directed to proceed further.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /79

Powered by TCPDF (www.tcpdf.org)