STATE OF RAJASTHAN Vs. RAMAN SINGH

JUDGEMENT

(1.) There is delay in filing of all these appeals.

(2.) For stated reasons, the applications filed under Sec. 5 of the Limitation Act in all the aforesaid appeals are allowed. The delay in filing of the appeals is condoned.

(3.) Mr. Y.S. Jadaun, learned counsel appearing on behalf of Mr. S. K. Gupta, learned Additional Advocate General who appears on behalf of the appellants-State submits that this matter is squarely covered by the order dtd. 20/9/2018 of a coordinate bench of this court in D.B. Special Appeal (Writ) No.970/2018 -