Sushila Devi vs Sipali Devi And Another
2021 Latest Caselaw 4103 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  S. A. No. 103 of 2007

      Sushila Devi                        ....    ....    Appellant
                             Versus
      Sipali Devi and another              .... .... Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant : Mr. K.K. Ambastha, Advocate For the Respondents :

Oral Order 23 / Dated : 29.10.2021

I.A. No. 3583 of 2007

Learned counsel for the appellants prays for four weeks' time for

hearing this application.

On perusal of the office note, it appears that this interlocutory

application has been filed on behalf of the appellant under Section 5 of the

Limitation Act for condoning the delay in filing the instant appeal.

This is an old case in which the suit was disposed of by judgment

dated 04.05.1992 and this interlocutory application is pending since 2007

for its disposal.

For the ends of justice, as a last chance, put up this matter after four

weeks for hearing I.A. No. 3583 of 2007.

(Gautam Kumar Choudhary, J.) AKT