Jharkhand Education Project ... vs The Employees Provident Fund ...
2021 Latest Caselaw 4727 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Letters Patent Appellate Jurisdiction)

                           LPA No. 66 of 2020
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Jharkhand Education Project through its District Programme Officer, Koderma and another ... ... Appellants Versus The employees Provident Fund Organization and others ... .... Respondents

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Krishna Murari, Advocate For the Respondents : Mr. Ashok Kumar Yadav, GA-I For the State : Mr. Mihir K. Ekka, AC to SC-V For the EPFO : Mr. Parth Jalan, AC to Mr. Prashant Pallav, Advocate

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th Order No.04/Dated: 09 December, 2021 This is an assigned matter vide order dated 03 rd March 2021 passed on the administrative side by Hon'ble the Chief Justice, High Court of Jharkhand.

IA No. 1563 of 2020 There is delay of 113 days in filing LPA No. 66 of 2020. IA No. 1563 of 2020 has been filed by the appellants seeking condonation of delay of 113 days.

Mr. Ashok Kumar Yadav, the learned counsel for the respondents objected the prayer for condonaton of delay.

In the application for condonation of delay the appellants stated that in awaiting the disposal of analogous case being WP(C) No. 2411 of 2019 delay in filing the Letters Patent Appeal occurred.

We are satisfied that the appellants have shown sufficient cause to condone the delay.

Accordingly, IA No. 1563 of 2020 is allowed. LPA No. 66 of 2020 Post this matter under the same heading on 07th February, 2022. The learned counsel for the appellants shall prepare short synopsis and list of dates and produce compilation of judgments, if any.

(Shree Chandrashekhar, J.)

Sharda/Madhav (Ratnaker Bhengra, J.)