Upendra Kumar Pandey @ Upendra ... vs The Management Of Vidya Vikash ...
2021 Latest Caselaw 2383 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     A.C. (DB) No. 01 of 2019

              Upendra Kumar pandey @ Upendra Pandey ---                    --- Appellant
                                                Versus
              The Management of Vidya Vikash Samiti
              (Affiliated to Vidya Bharti All India Education Institution)
              In relation to Saraswati Shishu Vidya Mandir,
              Baghmara, Dhanbad                              ---           --- Respondent
                                                  ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Ramawatar Chamaria, Advocate For the Respondent: Mr. Srijit Choudhary, Advocate

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07 / 15.07.2021 Heard learned counsel for the Appellant Mr. Ramawatar Chamaria and Mr. Srijit Choudhary representing the Respondent on the prayer for condonation of delay of two days in preferring the instant Memo of Appeal against the impugned judgment dated 03.01.2019 passed in A.C. (SB) No. 01/2014 by the learned Single Judge of this Court through I.A. No. 3147/2021.

2. Learned counsel for the Appellant has tried to explain that there is no delay as such. Learned counsel for the Respondent does not oppose the prayer.

3. Having considered the submissions of learned counsel for the parties, delay being minor, is condoned. I.A. No. 3147/2021 stands disposed of.

4. Let the matter appear under the heading for Admission on 27.07.2021. Question of maintainability of Appeal shall be considered at the time of Admission.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/