STATE OF RAJASTHAN Vs. FARHAD BANU

JUDGEMENT

(1.) Misc. Application No.368/2018 Heard on the application under Section 5 of the Limitation Act for condonation of delay.

(2.) For the reasons mentioned in the application, the application is allowed and the delay of 24 days in filing the appeal is condoned. D.B. Special Appeal Writ No. 668 / 2018

(3.) Aggrieved of the order dated 08.12.2017, the present appeal is preferred by the State of Rajasthan.