MADAN GOPAL SONI Vs. UNION OF INDIA & ORS
LAWS(RAJ)-2013-4-154
HIGH COURT OF RAJASTHAN
Decided on April 01,2013

Madan Gopal Soni Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) For the reasons mentioned in the application, duly supported by an affidavit, we are satisfied that sufficient cause is made out to condone the delay of 268 days in filing the intra court appeal. The same is, accordingly, condoned.
(3.) Application under Section 5 of the Limitation Act stands allowed.;


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