TARA CHAND JAIN Vs. PRAHLAD SINGH AND ANOTHER
LAWS(RAJ)-2011-5-232
HIGH COURT OF RAJASTHAN
Decided on May 06,2011

TARA CHAND JAIN Appellant
VERSUS
Prahlad Singh And Another Respondents

JUDGEMENT

Narendra Kumar Jain, J. - (1.) Heard the learned counsel for appellant.
(2.) For the reasons stated in the application, the delay of seven days in filing the appeal is condoned, subject to just exception. The application under Sec. 5 of the Limitation Act stands allowed.
(3.) Heard learned counsel for appellant on the admission of appeal.;


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