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Hajari Ben And Others vs Shivprakash And Others

Rajasthan High Court · Decided on 30 October 2023 · Citation: (2023) 10 RAJ CK 0099

HON’BLE JUDGES
Rekha Borana, J
ACTS & SECTIONS REFERRED
Limitation Act, 1963 — Section 5
RESULT
Dismissed
CASE NUMBER
Civil Miscellaneous Appeal No. 1049 Of 2020
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Judgment

5 paragraphs · 111 words

Rekha Borana, J

1.

The present appeal was reported to be barred by 250 days. After issuance of notices of application under Section 5 of the Limitation Act and the same being served, the delay was condoned on 26.07.2023. The said order was passed in spite of the fact that none had appeared for the appellants.

The matter was then listed on 08.08.2023 and again on 18.10.2023. On both these dates, none appeared for the appellants. Today also, none has appeared for the appellants even in the second round.

2.

In view of the same, the present appeal is dismissed for non-prosecution.

3.

All pending applications, if any, also stand dismissed.