Rajasthan High Court - Jaipur
It Is Brought To Our Notice That The ... vs . State Of Rajasthan & Ors., In Which The ... on 21 January, 2016
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR D.B. Civil Special Appeal (Writ) No.958/2015 Rajasthan Public Service Commission, Ajmer Vs. Dr. Pawan Sharma & Ors. Date of Order: 21/01/2016 HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE J.K. RANKA Mr. Rajendra Prasad, AAG for State. Ms. Neetu Bhansali Adv. & Mr. Sudhir Yadav Adv., for respondents.
Instant special appeal has been preferred against order of the learned Single Judge dt.07/04/2015.
However, office has pointed out delay of 131 days in filing the special appeal, in support thereof separate application has been filed seeking condonation of delay u/S 5 of Limitation Act.
After hearing counsel for parties, we are satisfied that the delay has been satisfactorily explained, duly supported by affidavit. Accordingly, the application seeking condonation of delay u/S 5 of Limitation Act stands allowed and the delay is condoned.
Heard on merits.
It is brought to our notice that the respondent No.4 Dr. Shriram Sharma has challenged the order of the ld. Single Judge dt.07/04/2015 before the Division Bench of this court in DB Special Appeal No.391/2015 and that came to be dismissed vide judgment dt.31/07/2015 which was the subject matter of challenge before the Apex court in Civil Appeal No.7908/2015 Shri Ram Sharma Vs. State of Rajasthan & Ors., in which the effect & operation of the impugned judgment dt.31/07/2015 has been stayed by the Apex Court.
It is not disputed that the same parties herein are impleaded before the Apex Court in Civil Appeal No.7908/2015, and taking note thereof the present special appeal stands disposed of and the out come of Civil Appeal No.7908/2015 will be binding on the parties.
(J.K. RANKA), J. (AJAY RASTOGI),J. S.Kumawat
Certificate- All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed.
S.Kumawat Jr. P.A