Kewal Ram Sharma vs Gajraj Singh Charan
2023 Latest Caselaw 2613 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 39/2023

Kewal Ram Sharma

----Appellant Versus Gajraj Singh Charan

----Respondent

For Appellant(s) : Mr. Ajeet Singh For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

29/03/2023

An application under Section 5 of the Limitation Act has been

preferred by the appellant.

For the reasons mentioned in the application under Section 5

of the limitation Act, the same 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 107-Ashutosh/-

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