STATE OF RAJASTHAN Vs. KAILASH CHAND DAMOR

JUDGEMENT

(1.) Defects are overruled.

(2.) There is delay in filing of this appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. For stated reasons, the application filed under Section 5 of the Limitation Act is allowed. The delay in filing appeal is condoned.

(3.) Heard learned counsel for the appellants. Mr. C.L. Saini, learned Additional Advocate General who appears on behalf of the appellants-State, submits that this matter is squarely covered by order dated 20.09.2018 of a Coordinate Bench of this court in D.B. Special Appeal (Writ)No.970/2018 - The State of Rajasthan and Others Vs. Smt. Itee Shri Maheshwari.