Dinesh Kumar Das vs The State Of Jharkhand And Others
2022 Latest Caselaw 1674 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      L.P.A No. 335 of 2019

              Dinesh Kumar Das                 ---          ---          Appellant
                                                  Versus
              The State of Jharkhand and others ---        ---           Respondents
                                                    ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant: Mr. Kundan Kr. Ambastha, Advocate For the Respondents: Mr. Diva Kant Roy, A.C to SC (Mines)

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07 / 26.04.2022 Heard learned counsel for the appellant and the State on the prayer for condonation of delay of 249 days in preferring this Memo of Appeal made through I.A. No. 992/2022.

2. Learned counsel for the appellant submits that appeal was filed within time, but inadvertently, certified copy of the impugned judgment could not be annexed to the Memo of Appeal. There is no deliberate laches on the part of the appellant. He would suffer irreparably if delay is not condoned since he has a good case on merits.

3. Learned counsel for the State has opposed the prayer.

4. On consideration of the explanation and the submission of the parties, we are inclined to condone the delay. I.A. No. 992/2022 is allowed.

5. List the case under the heading "For Admission".

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/