GANPAT LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-3-59
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on March 13,2018

GANPAT LAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

RAMCHANDRA SINGH JHALA, J. - (1.) This review application is filed on behalf of the applicants with a prayer for review of the judgment dated 16.04.2014 passed in D.B.Civil Special Appeal (W) No.125/ 2004, Ganpat Lal and Ors. vs. State of Rajasthan and Ors.
(2.) Office has pointed out that the present review application is filed with a delay of 636 days. Along with the review application, an application under section 5 of the Limitation Act is also filed by the applicants with a prayer for condoning the delay in filing the review application.
(3.) An application (APPLW No.4548/2016) was preferred on behalf of the applicants seeking amendment of the review application, which was allowed by this Court vide order dated 23.09.2016.;


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