LAWS(RAJ)-2019-4-175

LAL CHAND Vs. STATE OF RAJASTHAN

Decided On April 04, 2019
LAL CHAND Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The matter comes up on an application under Sec. 5 of the Limitation Act for condonation of delay in filing the revision petition.

(2.) For the reasons stated in the application, the application is allowed. The delay in filing the revision petition is condoned.

(3.) Other defects pointed out by the office are waived.