STATE OF RAJASTHAN Vs. JAGSIR SINGH

JUDGEMENT

(1.) Mr. Arjun Purohit, appears for the respondents. Service is complete. Heard learned counsel for the parties on application under Section 5 of the Limitation Act.

(2.) The appeal is reported to be barred by one day. The cause shown by learned counsel for the appellants is that the sanction received by the counsel for filing appeal, through courier service was delayed by one day, therefore, the appeal has been filed one day after expiry of period of limitation. This fact is not disputed by the learned counsel for the respondents.

(3.) In these circumstances, we are satisfied that the appellants were prevented by sufficient cause from filing the appeal within limitation. The delay in filing appeal is, therefore, condoned. The appeal may now be registered as has been regularly filed.