- (1.) The appellants i.e the State of Rajasthan and the Director of Ayurved Department, Rajasthan (Original defendants No. 1 and 2) have sought to challenge the decree dated 31.1.1998 passed by the Addl. District Judge, No.1, Ajmer in Civil Suit No.52/.1993, whereby the court has decreed the suit of the respondent-plaintiffs.
(2.) Heard learned Govt. counsel Mr. MF Beg for the appellants.
(3.) This is one of the grossest cases of delay and carelessness on the part of the appellants in not pursuing the appeal for about 13 years after the passing of the decree, inasmuch as though the impugned decree is dated 31.1.1998, the appeal was filed in the year 2002 and the same has come up for admission hearing today after about 13 years of passing of the decree. It is indeed very unfortunate that though the issue involved related to the public interest, the same has not been persuaded by the appellants in the manner it should have been.;