The State Of Jharkhand & Ors vs Shambhu Nath Munda & Ors
2021 Latest Caselaw 4423 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 L.P.A. No. 339 of 2019

   The State of Jharkhand & ors                ...       Appellants
                                  Versus
   Shambhu Nath Munda & Ors.                      ...          Respondents

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellants : Mr. Devesh Krishna, S.C.(Mines)-III

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Oral Order 06 / Dated : 25.11.2021

Learned counsel for the appellant-State has relied upon the

judgment passed by this Court on similar issues in L.P.A. No. 36 of 2019.

We have perused the aforesaid order.

Heard learned counsel for the appellants.

Issue notice to the respondents on the point of limitation and

admission matter under ordinary process as well as registered cover with

A/D to show cause as to why delay in preferring this appeal be not

condoned and, thereafter, this appeal be not admitted for hearing or

disposed of at the stage of admission itself for which requisites etc. must be

filed within two weeks.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.)

Raman/VK