JAI NARAIN VYAS UNIVERSITY Vs. MUKESH SHARMA
LAWS(RAJ)-2021-8-7
HIGH COURT OF RAJASTHAN
Decided on August 13,2021

Jai Narain Vyas University Appellant
VERSUS
MUKESH SHARMA Respondents

JUDGEMENT

Vinit Kumar Mathur,J. - (1.) The defects pointed out by the Registry in some of the appeals are over-ruled.
(2.) In some of the appeals, applications under Section 5 of the Limitation Act have been filed for condonation of delay.
(3.) For the reasons mentioned in the applications, the same are allowed and the delay caused in filing the appeals is condoned.;


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