UOI & ORS Vs. HUSSAIN KHAN
LAWS(RAJ)-2012-2-268
HIGH COURT OF RAJASTHAN
Decided on February 21,2012

Uoi And Ors Appellant
VERSUS
HUSSAIN KHAN Respondents

JUDGEMENT

- (1.) There is delay of 40 days in filing the appeal.
(2.) For the reasons stated in the application filed u/s.5 of the Limitation Act duly supported by affidavit, delay is condoned. Application is allowed.
(3.) Heard on the question of admission.;


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