Rajasthan High Court - Jodhpur
State And Ors vs Miss.Firdos Tarannum And Anr on 4 March, 2020
Bench: Sangeet Lodha, Manoj Kumar Garg
(1 of 1) [SAW-534/2005]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 534/2005
State And Ors.
----Appellant
Versus
Miss.firdos Tarannum And Anr.
----Respondent
Connected With
1. D.B. Spl. Appl. Writ No. 835/2006
2. D.B. Spl. Appl. Writ No. 1711/2018
3. D.B. Spl. Appl. Writ No. 1859/2018
4. D.B. Spl. Appl. Writ No. 940/2019
For Appellant(s) : Mr. Manish Vyas, AAG
Mr. Kumbha Ram Saran
For Respondent(s) : Mr. Rajesh Joshi, Sr. Advocate
assisted by Ms. Sweta Katoch
Mr. Mahaveer Bishnoi
Mr. Vijay Bishnoi
Mr. RK Rajvanshy
Mr. Manish Kumar
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 04/03/2020 SAW Nos.534/2005, 835/2006, 1711/2018 & 1859/2018 List the matters on 01.04.2020, as prayed.
SAW No.940/2019Heard.
The appeal is reported to be barred by limitation for 270 days. It is accompanied by an application under Section 5 of the Limitation Act.
The application is not opposed by learned Additional Advocate General.
Accordingly, the application under Section 5 of Limitation Act is allowed. The delay in filing the appeal is condoned.
List the matter on 01.04.2020, as prayed.
(MANOJ KUMAR GARG),J (SANGEET LODHA),J 56-MS/-
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