Sher Singh Son Of Shri Gopal Singh vs Shri Madho Lal Meena ...
2023 Latest Caselaw 6266 Raj/2

[2023:RJ-JP:31017]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Restoration Application No. 213/2023

                                        In

               S.B. Civil Contempt Petition No.588/2018

1.       Sher Singh Son Of Shri Gopal Singh, Working In Office Of
         Assistant Engineer Pwd Mechanic Sub Division Second,
         Jaipur.
2.       Ramesh Kumar Yadav Son Of Shri Manohar Singh,
         Resident Of Plot No. Hathroi Babri, Ajmer Road, Jaipur.
3.       Gopal Son Of Shri Pratap, Resident Of Gopal Ji Ka Rasta,
         Johari Bazar, Jaipur.
4.       Ram Naresh Pal Son Of Shri Sukhwashi Lal, Resident Of
         Shivpuri, Plot No. 14, Sodala, Jaipur
5.       Sitaram Son Of Shri Gopal Gurjar, Resident Of Village
         Kherwari, Post Savapur Via Morija, Tehsil Amer, District
         Jaipur.
                                                     ----Applicants/Petitioners
                                    Versus
1.       Shri Madho Lal Meena, Principal Secretary, Public Works
         Department, Government Of Rajasthan, Jaipur.
2.       Shri C L Verma, Ce And As And Ce (Pmgsy) Public Works
         Department, Jaipur
3.       Shri Ajeet Singh Kaushal, Assistant Engineer, Public Works
         Department, Jaipur
4.       State Of Rajasthan, Through Its Secretary, Department Of
         P.W.D., Govt. Of Rajasthan, Jaipur (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Karanpal Singh For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/10/2023

[2023:RJ-JP:31017] (2 of 2) [CRES-213/2023]

This restoration application, which is reported to be time

barred by 34 days, is accompanied with an application under

Section 5 of the Limitation Act, 1963 seeking condonation of

delay.

For the reasons stated in the application (1350/2023), the

same is allowed. Delay in preferring the restoration application is

condoned.

For the reasons stated in the restoration application, the

same is allowed.

The order dated 15.05.2023 passed by this Court is recalled.

The S.B. Civil Contempt Petition No.588/2018 be restored to its

original number.

(MAHENDAR KUMAR GOYAL),J

Manish/20

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