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Shanti Kisku & Ors vs Jogen Hansda & Ors
2021 Latest Caselaw 4452 Jhar

Citation : 2021 Latest Caselaw 4452 Jhar
Judgement Date : 27 November, 2021

Jharkhand High Court
Shanti Kisku & Ors vs Jogen Hansda & Ors on 27 November, 2021
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    S.A. No. 464 of 2015
          Shanti Kisku & Ors............                          Appellants
                                    Versus
          Jogen Hansda & Ors............                                Respondents
                                    ......

Coram: Hon'ble Mr. Justice Ananda Sen Through:- Video Conferencing ......

          For the Appellants                : Mr. Sushant Kumar, Advocate
          For the Respondents               : ------
                                     ......
           I.A. No. 2916 of 2015

5/27.11.2021        Notices were issued to the respondents in the interlocutory

application, which has been filed under Section 5 of the Limitation Act. Vakalatnama of the respondents are on record.

Counsel for the appellants prays this interlocutory application, which has been filed under Section 5 of the Limitation Act, to condone the delay of 32 days, occurred in filing this appeal.

Counsel for the appellants submits that the appellants reside iin a remote area of Pakur and they did not have the knowledge of the fact that the judgment was delivered against them. It has been submitted that after they arrange some fund, they approached the High Court and filed this appeal, which took some time as a result of which delay of 32 days occurred in filing this appeal.

No one appears on behalf of the respondents to oppose the prayer. Considering the submission on going through the records, I find that the reasons have sufficiently been explained by the appellants for condoning the delay of 32 days, occurred in filing this appeal. Accordingly, this interlocutory application is allowed. The delay of 32 days, occurred in filing this appeal is hereby condoned.

I.A. No. 2916 of 2015 stands disposed of.

S.A. No. 464 of 2015 List this appeal under the heading for Hearing under Order XLI Rule 11 C.P.C.

(Ananda Sen, J) Mukund/-cp.2

 
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