STATE OF RAJASTHAN Vs. RAJKUMAR

JUDGEMENT

(1.) Learned counsel appearing for the appellant seeks a week's time to make application under Sec. 5 of the Limitation Act and to remove other defects pointed out by the Registry.

(2.) Time prayed for is allowed.

(3.) The defects may be removed within a period of one week, failing which the special appeal shall stand dismissed without reference to the Court.