DEV GANGA CONTRACTORS PVT. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application under Section 5 of the Limitation act (I.A. No.2/2019) has been filed, inter alia praying to condone the delay in filing the appeal and leave to appeal against the Single Bench judgment dated 30.10.2018 rendered in the case of Shiv Shankar and Company Vs. State of Rajasthan & Ors., S.B. Civil Writ Petition No.6715/2018.

(2.) Having heard learned counsel for the applicant, we are of the view that delay of 39 days in filing appeal/leave to appeal, is bonafide and deserves to be condoned.

(3.) The application (I.A. No.2/2019) is, therefore, allowed, delay is condoned.