PRESIDENT, ALL BANK SAFAI KARAMCHARI Vs. MANAGER, STATE BANK OF BIKANER & JAIPUR AND ORS
LAWS(RAJ)-2012-3-179
HIGH COURT OF RAJASTHAN
Decided on
March 02,2012
President, All Bank Safai Karamchari
Appellant
VERSUS
Manager, State Bank Of Bikaner And Jaipur And Ors
Respondents
JUDGEMENT
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(1.) Heard learned counsel for appellant. No one is present on behalf of respondents despite service of notice.
(2.) For the reasons mentioned in the application, the delay of 2 days in filing the special appeal is condoned. Application under Section 5 of the Limitation Act stands allowed.
(3.) Heard learned counsel for appellant on the admission of appeal.;
(2.) For the reasons mentioned in the application, the delay of 2 days in filing the special appeal is condoned. Application under Section 5 of the Limitation Act stands allowed.
(3.) Heard learned counsel for appellant on the admission of appeal.;
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