State Of Rajasthan vs Vikas Kumar Son Of Shri Vijay Singh
2022 Latest Caselaw 6536 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                       D.B. Civil Special Appeal (Writ) No. 36/2022

                                       State Of Rajasthan & Ors.
                                                                                                             ----Appellants
                                                                              Versus
                                       Vikas Kumar & Ors.
                                                                                                           ----Respondents

For Appellant(s) : Mr. Rajesh Maharshi, Additional Advocate General.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

10/10/2022

As per office report, this appeal is within limitation. However,

an application under Section 5 of Limitation Act has been filed.

The application is disposed off as superfluous.

Heard.

Issue notice to the respondents.

Notices be made returnable within two weeks. Dasti service

is also permitted.

Matter be listed after two weeks along with D.B. Civil Special

Appeal (Writ) No.49/2022.

By way of interim relief, impugned judgment of the learned

Single Judge is stayed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-3

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