MANJEET SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-5-204
HIGH COURT OF RAJASTHAN
Decided on May 18,2018

MANJEET SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

P.K.LOHRA, J. - (1.) Heard learned counsel for the parties on application for condonation of delay.
(2.) As per office report, the instant revision is reported to be barred by 831 days.
(3.) Learned counsel for the parties have submitted in unison that inspired by concept of Lok Adalat, parties sorted out their dispute and have entered into compromise.;


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