RAJASTHAN PUBLIC SERVICE COMMISSION Vs. PARVINDER KAUR
LAWS(RAJ)-2014-5-118
HIGH COURT OF RAJASTHAN
Decided on May 02,2014

RAJASTHAN PUBLIC SERVICE COMMISSION Appellant
VERSUS
Ms. Parvinder Kaur And Ors. Respondents

JUDGEMENT

Amitava Roy, J. - (1.) In Misc. Application 244/2014 seeking condonation of delay: -
(2.) HEARD Mr. Tanveer Ahmed, learned counsel for the applicant. On a consideration of the averments made in the application under Section 5 of the Limitation Act, 1963, the delay of 43 days in filing the accompanying D.B. Civil Special Appeal (Writ) No. 649/2014 is condoned.
(3.) THE misc. application stands allowed. In Appeal: -;


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