Jharkhand Education Project And ... vs The Employees Provident Fund ...
2021 Latest Caselaw 4728 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Letters Patent Appellate Jurisdiction)
                             LPA No. 65 of 2020
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Jharkhand Education Project 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 EPFO              : Mr. Parth Jalan,

AC to Mr. Prashant Pallav, Advocate

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th Order No.05/Dated: 09 December, 2021 This is an assigned matter vide order dated 16 th January 2021 passed on the administrative side by Hon'ble the Chief Justice, High Court of Jharkhand.

IA No. 1562 of 2020 There is delay of 24 days in filing LPA No. 65 of 2020. IA No. 1562 of 2020 has been filed by the appellants seeking condonation of delay of 24 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 the delay in filing the Letters Patent Appeal occurred on account of sometime consumed in consultation with the advocates for preparing the memo of Letters Patent Appeal.

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

Accordingly, IA No. 1562 of 2020 is allowed. LPA No. 65 of 2020 Post this matter under the same heading on 07th February 2022, to be taken up as the first case.

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.)