Sheo Shankar Mahto vs Hari Mahto And Others
2021 Latest Caselaw 4580 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      S. A. No. 252 of 2008

      Sheo Shankar Mahto                               ....    .... Appellant
                              Versus
      Hari Mahto and others                            ....   ....   Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant : Mr. Sushant Kumar, Advocate For State of Bihar : A.C. to Mr. S.P. Roy, Advocate

Oral Order 11 / Dated : 02.12.2021

I.A. No. 3610 of 2010

Heard learned counsel for the appellant in this interlocutory

application which has been filed under Section 5 of the Limitation Act for

condonation of delay of 14 days in filing the instant appeal. It is submitted

that the appellant contacted his lawyer and applied for certified copy of

the judgment on 26.08.2008 and after obtaining the certified copy of the

same on 27.08.2008 the appeal was filed. It is further submitted that the

delay is unintentional and considering the duration he prays for condoning

the delay.

No objection has been raised on behalf of the respondents.

Considering the grounds taken in this interlocutory application, the

delay is condoned and the limitation petition is allowed.

S. A. No. 252 of 2008

Put up this matter under the heading "For Admission" in the second

week of January, 2022.

(Gautam Kumar Choudhary, J.) AKT