STATE OF RAJASTHAN & ANOTHER Vs. DEO KARAN SINGH REWAR
LAWS(RAJ)-2011-11-187
HIGH COURT OF RAJASTHAN
Decided on November 22,2011

State Of Rajasthan And Another Appellant
VERSUS
Deo Karan Singh Rewar Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) After considering the submission of learned counsel for the parties and for the reasons mentioned in the application, delay of 131 days in filing the special appeal is condoned. Application under Section 5 of the Limitation Act stands allowed.
(3.) At the request of learned counsel for the parties, arguments were heard and special appeal is being disposed off finally.;


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