AKBAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vide order dtd. 18/10/2023, the delay caused in filing the present restoration application was condoned while allowing the application under Sec. 5 of the Limitation Act.

(2.) The present appeal was dismissed in pursuance to the per emptory order dtd. 25/4/2018. It has been submitted in the restoration application that on that date, inadvertently, counsel for the appellant could not appear and hence, he was not aware of the per emptory order and therefore, the same could not be complied with.

(3.) In support of the restoration petition, an affidavit of the counsel himself who was representing the appellant has been filed.