STATE OF RAJASTHAN Vs. RAMA KANT VIJAY
LAWS(RAJ)-2010-10-8
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on October 04,2010

STATE OF RAJASTHAN Appellant
VERSUS
RAMA KANT VIJAY Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the Appellants on the application under Section 5 of the Limitation Act for condonation of delay.
(2.) For the reasons stated in the application under Section 5 of the Limitation Act supported by an affidavit, the delay in filing the special appeal is condoned.
(3.) Heard learned Counsel for the Appellants on the merits of the special appeal.;


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