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Seema Rani Gupta vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 3 September 2021 · Citation: (2021) 09 RAJ CK 0002

HON’BLE JUDGES
Arun Bhansali, J
ACTS & SECTIONS REFERRED
Limitation Act, 1963 — Section 5
RESULT
Dismissed
CASE NUMBER
S.B. Writ Restoration Application No. 121 Of 2020
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Judgment

7 paragraphs · 135 words

Arun Bhansali, J

Heard learned counsel for the petitioner on application filed under Section 5 of the Limitation Act seeking condonation of delay in filing the restoration application.

For the reasons indicated in the application, supported by affidavit, the same is allowed. The delay in filing the restoration application is condoned.

Heard on restoration application.

For the reasons indicated in the restoration application, supported by affidavit, the same is allowed. S.B. Civil Writ Petition No.9772/2015 is restored to its original number.

The writ petition was dismissed on account of non-removal of defects pointed out by the office.

The same may now be removed within a period of three weeks. On failure to remove the defects within said period of three weeks, the order passed today, restoring the writ petition, shall come to an end automatically.