Rajasthan High Court - Jodhpur
State Of Rajasthan And Ors vs Ashiana Amar Developers on 20 February, 2020
Bench: Sangeet Lodha, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR.
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D.B. Spl. Appl. Writ No. 1407/2018. State Of Rajasthan & Ors.
----Appellants Versus Ashiana Amar Developers
----Respondent For Appellant(s) : Mr. Sandeep Shah, AAG with Ms. Akshiti Singhvi.
For Respondent(s) : Mr. Mukesh Ojha on behalf of Mr. Anjay Kothari.
HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order 20/02/2020 The matter comes up on an application seeking withdrawal of the application under Section 5 of the Limitation Act filed along with the appeal.
Mr. Sandeep Shah, learned Additional Advocate General appearing for the appellants submitted that he may be permitted to withdraw the earlier application filed under Section 5 of the Limitation Act, with liberty to file fresh application.
For the reasons stated, the application seeking withdrawal is allowed; and the application under Section 5 of the Limitation Act filed by the appellants on 19.04.2017 is dismissed as withdrawn, with liberty as prayed.
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(2 of 2) [SAW-1407/2018] Learned Additional Advocate General submitted that the appellants have already filed fresh application under Section 5 of the Limitation Act and copy whereof has already been given to the learned counsel appearing for the respondent.
Learned counsel appearing for the respondent seeks a week's time to file reply to the application.
Time prayed for is allowed.
List the matter on 06.03.2020.
(PUSHPENDRA SINGH BHATI),J (SANGEET LODHA),J 35-Mohan/-
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