SHIV KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application under Sec. 5 of the Limitation Act is allowed for the reasons mentioned therein and the delay of 172 days in filing the appeal is condoned.

(2.) With the consent of learned counsel for the parties, the arguments have been heard and the appeal is being decided finally at this stage.

(3.) This appeal has been filed by the appellant challenging the order dtd. 9/7/2020 passed by the learned Single Judge, whereby the writ petition filed by the appellant has been dismissed.