Ved Swaroop Sharma, Son Of Shri Ram ... vs State Of Rajasthan
2022 Latest Caselaw 6778 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Civil Special Appeal (Writ) No. 921/2022

                                   Ved Swaroop Sharma, Son Of Shri Ram Swaroop Sharma
                                                                                                       ----Appellant
                                                                       Versus
                                   State Of Rajasthan & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Abhishek Pareek Advocate.

For Respondent(s) : None.

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

Judgment / Order

18/10/2022

Despite service, no one is present on behalf of the

respondents.

Heard on prayer for condonation of delay in filing of the

appeal.

Taking into consideration the short period of delay and the

cause shown, we are inclined to condone the delay in filing of the

appeal. Delay is accordingly condoned.

Application No. 158/2022 is allowed.

Admit.

Issue notice to the respondents.

Matter be listed for hearing.

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

Sanjay Kumawat-131

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