Rajasthan High Court - Jaipur
Phool Chand S/O Sh. Dhanna Lal vs Trilok Chand Sain S/O Mutthu Lal Sain on 25 February, 2019
Author: Prakash Gupta
Bench: Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Restoration Application No. 606/2018
Phool Chand S/o Sh. Dhanna Lal
----Petitioner
Versus
Trilok Chand Sain S/o Mutthu Lal Sain
----Respondent
For Petitioner(s) : Mr. N.U. Qazi
For Respondent(s) :
HON'BLE MR. JUSTICE PRAKASH GUPTA
Judgment / Order
25/02/2019
This restoration application has been filed to restore S.B. Civil Misc. Appeal No.3814/2014 which was dismissed on 20.04.2018 in compliance of per-emptory order dated 16.03.2018. Application for restoration has not been filed within the prescribed time of limitation. To condone the delay, an application under Section 5 of the Limitation Act has also been filed along with the restoration application.
For the reasons mentioned in the application under Section 5 of the Limitation Act, the same is allowed and delay in filing restoration application is hereby condoned.
For the reasons mentioned in the restoration application, the restoration application is allowed, subject to payment of cost of Rs.1000/-. Same shall be deposited within one week with the Secretary, Rajasthan Legal Services Authority, Jaipur, failing which, the restoration application shall be deemed to have been dismissed without further reference to this court.
(PRAKASH GUPTA),J Om31 (Downloaded on 06/06/2021 at 02:36:10 AM) Powered by TCPDF (www.tcpdf.org)