LAXMAN & ORS Vs. BOARD OF REVENUE, RAJASTHAN AJMER & ORS
LAWS(RAJ)-2012-3-182
HIGH COURT OF RAJASTHAN
Decided on March 03,2012

Laxman And Ors Appellant
VERSUS
Board Of Revenue, Rajasthan Ajmer And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) For the reasons mentioned in the application under Section 5 of the Limitation Act, the delay of 10 days in filing the appeal is condoned. Application under Section 5 of the Limitation Act stands allowed.
(3.) At the request of parties, the arguments were heard and appeal is being disposed off finally.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.