Firm M/S. Basantlal Kundanmal vs Mishrilals/O Hanuman ...
2023 Latest Caselaw 2261 Raj/2

                                   [2023/RJJP/003230]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Criminal Leave To Appeal No. 49/2023

                                    Firm M/s. Basantlal Kundanmal, Surani Bazar Srimadhopur,
                                    District Sikar Through Partner Kundanmal S/o Basant Lal
                                    Resident Of Kasba Srimadhopur Police Station Srimadhopur
                                    District Sikar (Raj)
                                                                                                         ----Appellant
                                                                         Versus
                                    Mishrilals/o Hanuman, Resident Of Dhani Baswali Tan Village
                                    Tapipalya Tehsil Srimadhopur District Sikar (Raj) (Raj Cloth Store
                                    Khatu Moad, Reengus Dist. Sikar)
                                                                                                       ----Respondent

For Appellant(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE FARJAND ALI Order

21/02/2023 Lawyers are abstaining from appearing before this Court. Delay of 13 days is reported in filing the appeal and for that an application under Section 5 of the Limitation Act is submitted.

It is averred in the application that due to inadvertence and lack of information about passing of the impugned judgment, the appellant has been precluded from filing the appeal within the stipulated period.

Considering the grounds, the application for condonation of delay is allowed.

Accordingly, delay is condoned. After going through the judgment impugned, it is revealing that there are valid and reasonable grounds to allow leave to appeal.

Accordingly, leave application is granted. Office to proceed.

(FARJAND ALI),J

pcg/71

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