BAIJANTI DEVI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2023-9-124
HIGH COURT OF JHARKHAND
Decided on
September 12,2023
Baijanti Devi
Appellant
VERSUS
STATE OF JHARKHAND
Respondents
Referred Judgements :-
ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN. [REFERRED TO]M A RASHEED VS. STATE OF KERALA [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
STATE OF U P VS. RAKESH KUMAR KESHARI [REFERRED TO]
VINOD KUMAR VS. STATE OF HARYANA [REFERRED TO]
SARVEPALLI RAMAIAH (DIED) AS PER LRS AND OTHERS VS. THE DISTRICT COLLECTOR, CHITTOOR DISTRICT AND OTEHRS [REFERRED TO]
JUDGEMENT
SUJIT NARAYAN PRASAD, J. -
(1.)This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 76 days in preferring the instant appeal.
(2.)Heard the parties.
(3.)Considering the sufficient cause as has been referred in the interlocutory application and having no objection on the part of the Respondent State, the delay of 76 days in preferring the appeal is hereby condoned.
(2.)Heard the parties.
(3.)Considering the sufficient cause as has been referred in the interlocutory application and having no objection on the part of the Respondent State, the delay of 76 days in preferring the appeal is hereby condoned.
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