STATE OF RAJASTHAN AND ANOTHER Vs. RAJEEV YADAV
LAWS(RAJ)-2011-11-189
HIGH COURT OF RAJASTHAN
Decided on November 22,2011

State Of Rajasthan And Another Appellant
VERSUS
Rajeev Yadav 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 129 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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