VIMLESH JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, I propose to dispose of objections raised by the applicant State of Haryana to the proposed order passed by the permanent Lok Adalat-II of this court dated 30.10.2000. Accompanying the application aforesaid is an application under section 5 of the Limitation Act praying for condonation of delay of 426 days in filing the objections.

(2.) Operative part of the order dated 30.10.2000 passed by the permanent Lok Adalat of this court reads as thus:

(3.) Order of Lok Adalat is passed on settlement that may be arrived at between the parties. If the proposed order dated 30.10.2000 is not acceptable to the applicant herein, there was no need to pray for setting aside the same.