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Rajasthan High Court - Jaipur

State Of Raj And Ors vs Om Prakash And Ors on 31 July, 2018

Bench: Kalpesh Satyendra Jhaveri, Ashok Kumar Gaur

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             D.B. Special Appeal Writ No. 1329/2014

1.      State Of Rajasthan, Through Principal Secretary, Medical
        and Health Department, Government Secretariat, Jaipur
2.      The Principal Secretary to the Government, Finance
        Department, Govt. Of Rajasthan, Secretariat, Jaipur
3.      The Director Medical And Health Services, Government of
        Raj., Swasthya Bhawan, Tilak Marg, C-Scheme Jaipur.
                                    ----Appellants/Non-petitioners
                              Versus
1.      Om Prakash Sharma S/o Shri Murlidhar Sharma , 1/242,
        Kala Kua, Housing Board, Alwar Rajasthan
2.      Mool Chand Sharma S/o Late Shri Ramjilal Sharma ,
        2/125, Kala Kua, Housing Board, Alwar Rajasthan
3.      Tulsi Ram Pardhan S/o Shri Govind Sahai Pardhan , 29,
        Vijay Nagar Behind N.e.b. Alwar Rajasthan
4.      Jagdish Singh S/o Shri Devi Dayal , 2 K 141, Shivaji Park,
        Alwar Rajasthan
5.      Sri Ram Yadav S/o Late Shri Jai Ram Yadav , Village And
        Post Bas Kripal Nagar, Tehsil Kishangarh Bas, District
        Alwar Rajasthan
6.      Om Prakash Sharma S/o Shri Lallu Ram Ji Sharma , Near
        Police Line, Opposite Gupta Bhawan, Bharun Ka Chabutra
        Alwar Rajasthan
7.      Kailash Chandra Vyas Son Of Shri Mangi Lal Vyas , Pragya
        Bhawan, Village Sunel District Jhalawar Rajasthan
8.      Om Prakash Tailor S/o Shri Nanu Ram Ji Tailor , Sadar
        Bazar, Village Sunel District Jhalawar Rajasthan
                                                  ----Respondents

For Appellant(s) : Mr. Shyam Arya, AAG For Respondent(s) : Mr. V.B. Shrivastava HON'BLE MR. JUSTICE KALPESH SATYENDRA JHAVERI HON'BLE MR. JUSTICE ASHOK KUMAR GAUR (2 of 2) [SAW-1329/2014] Order 31/07/2018 Delay in filing the appeal is condoned. The application u/s 5 of the Limitation Act stands allowed.

Learned counsel for the State submits that he has no objection to the disposal of this appeal in terms of order dated 07.04.2011 in D.B. Civil Special Appeal(W) No.519/2009 adverse to the appellants.

In view of the above, the appeal stands disposed of in terms of the order dt. 07.04.2011.

(ASHOK KUMAR GAUR),J (K.S. JHAVERI),J Brijesh 33.

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