State Of Rajasthan vs Bhiyaram
2023 Latest Caselaw 3930 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Misc. Appeal No. 345/2023 State Of Rajasthan

----Appellant Versus Bhiyaram

----Respondent

For Appellant(s) : Mr. Saransh Vij assistant to Mr. Sudhir Tak, AAG

HON'BLE MS. JUSTICE REKHA BORANA Order 02/05/2023

The office has pointed out an objection that the judgment

has not been filed through e-filing.

Learned counsel for the appellant placed on record details of

e-filing of the present matter wherein filing of the order has

specifically been reflected along with the appeal. Further, learned

counsel submitted that the hard-copy of the judgment is also

available on record which had been filed along with the appeal.

In view of the said submissions, defect No.2 as pointed out

by the office is overruled.

Issue notice of application under Section 5 of the Limitation

Act.

Notices be filed in two sets. On the same being filed, one set

be given 'dasti' to learned counsel for the appellant for service

through registered post acknowledgment due.

Postal receipts of 'dasti' notices be filed within a period of

one week from the date of receipt of 'dasti' notices.

Notices be made returnable within a period of three weeks.

(REKHA BORANA),J 49-T.Singh/-

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