The State Of Rajasthan vs Vikas Dosi (2026:Rj-Jd:5669)
2026 Latest Caselaw 1267 Raj

Rajasthan High Court - Jodhpur

The State Of Rajasthan vs Vikas Dosi (2026:Rj-Jd:5669) on 31 January, 2026

[2026:RJ-JD:5669]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Restoration No. 74/2026
                                          in
                    S.B. Civil First Appeal No.147/2022

1.       The State Of Rajasthan, Through Secretary, Finance
         Department, Government Of Rajasthan, Jaipur
2.       Inspector General, Registration And Stamps, Government
         Of Rajasthan, Ajmer.
3.       Sub Registrar, Registration And Stamps Department,
         Jaisalmer
                                                                     ----Petitioners
                                      Versus
1.       Vikas Dosi S/o Shri Mangilal, R/o Jodhpur Sardarpura D
         Road, Jodhpur District Jodhpur
2.       Mukesh Agarwal S/o Shri Mangilal, R/o                             Jodhpur
         Sardarpura D Road, Jodhpur District Jodhpur
3.       Bhagwandas S/o Saroopchand, R/o Dhaneli, Tehsil And
         District Jaisalmer.
                                                                   ----Respondents


For Petitioner(s)           :     Ms. Navya Sharma for Mr. Mahaveer
                                  Bishnoi, AAG
For Respondent(s)           :     -



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

31/01/2026

The matter comes up on an application (I.A. No.1/2026) filed

under Section 5 of the Limitation Act seeking condonation of delay

in filing the restoration application.

For the reasons mentioned in the application, the same is

allowed and the delay of 165 days in filing the restoration

application is condoned.

Heard on the application for restoration.

(Uploaded on 02/02/2026 at 11:22:12 AM)

[2026:RJ-JD:5669] (2 of 2) [CRES-74/2026]

For the reasons mentioned, the application for restoration of

civil first appeal is allowed. S.B. Civil First Appeal No.147/2022 is

restored on its original number.

Office to proceed.

(MUKESH RAJPUROHIT),J 18-/Jitender//-

(Uploaded on 02/02/2026 at 11:22:12 AM)

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