STATE OF RAJASTHAN Vs. BHAWANI SINGH SON OF KHIW SINGH RAJPUT
LAWS(RAJ)-2017-10-100
HIGH COURT OF RAJASTHAN
Decided on October 25,2017

STATE OF RAJASTHAN Appellant
VERSUS
Bhawani Singh Son Of Khiw Singh Rajput Respondents

JUDGEMENT

SANDEEP MEHTA,J. - (1.) Heard learned counsel for the parties on application under Section 5 of the Limitation Act.
(2.) Having considered the entirety of facts and circumstances as available on record, the delay of 48 days occasioned in filing of this appeal is condoned.
(3.) Accordingly, the application under Section 5 of the Limitation Act is allowed.;


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