Rajasthan High Court - Jodhpur
The State Head, Gvk-Emri,Jhalana ... vs Rajasthan Ambulance Employees Union on 5 February, 2019
Bench: Sangeet Lodha, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Spl. Appl. Writ No. 1775/2018
The State Head, Gvk-Emri,jhalana Dungri,
----Appellant
Versus
Rajasthan Ambulance Employees Union
----Respondent
For Appellant(s) : Mr. Kuldeep Mathur.
For Respondent(s) : Mr. Mahaveer Bishnoi, R-1 to 5.
Mr. Manish Vyas, AAG (R-6 to 9).
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE DINESH MEHTA Order 05/02/2019 Mr. Mahaveer Bishnoi, Advocate puts in appearance on behalf of respondents No.1 to 5.
Mr. Manish Vyas, learned Additional Advocate General puts in appearance on behalf of respondents No.6 to 9.
Service is, therefore, complete. The instant appeal is reported to be barred by limitation for five days, which is accompanied by an application under Section 5 of the Limitation Act.
The application is not opposed by the counsel appearing for the respondents.
Accordingly, the application is allowed and the delay in filing the special appeal is condoned.
Let the appeal be listed for admission on 20.02.2019.
(DINESH MEHTA),J (SANGEET LODHA),J 19-DJ/-
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