Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The State Of Rajasthan vs Smt. Jasveer Kaur (2026:Rj-Jd:5667)
2026 Latest Caselaw 1272 Raj

Citation : 2026 Latest Caselaw 1272 Raj
Judgement Date : 31 January, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

The State Of Rajasthan vs Smt. Jasveer Kaur (2026:Rj-Jd:5667) on 31 January, 2026

[2026:RJ-JD:5667]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Restoration No. 89/2026
                                          in
                    S.B. Civil First Appeal No.39/2023

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,
         Pokaran, District Jaisalmer
                                                                     ----Petitioners
                                      Versus
1.       Smt. Jasveer Kaur W/o Shri Mahendra Singh, R/o 6 F D,
         Khayaliwala, Tehsil Raisinghnagar, District Sriganganagar
         Raj
2.       Tek Singh S/o Tota Singh, R/o Jodhewala, Tehsil Karanpur,
         District Sriganganagar
                                                                   ----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 192 days in filing the restoration

application is condoned.

Heard on the application for restoration.

(Uploaded on 02/02/2026 at 11:23:12 AM)

[2026:RJ-JD:5667] (2 of 2) [CRES-89/2026]

For the reasons mentioned, the application for restoration of

civil first appeal is allowed. S.B. Civil First Appeal No.39/2023 is

restored on its original number.

Office to proceed.

(MUKESH RAJPUROHIT),J 20-/Jitender//-

(Uploaded on 02/02/2026 at 11:23:12 AM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter