(Sarjoo Singh & Ors. vs . Madan Bhuiyan & Ors.)
2022 Latest Caselaw 4958 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    S.A. No. 187 of 2019
                (Sarjoo Singh & Ors. Vs. Madan Bhuiyan & Ors.)
                                     .......

CORAM: - THE HON'BLE DR. JUSTICE S.N.PATHAK For the Appellants : Mr. Amar Kr. Sinha, Advocate

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I.A. No. 5525 of 2022 05/ 07.12.2022 Instant interlocutory application has been filed for grant of extension of time for compliance of the Court's order dated 09.06.2022.

Learned counsel for the appellants submits that the appellants are residents of remote village of district Koderma and as such, despite best efforts, the appellants could not be informed in time regarding filing of certified copies of judgment and decree of learned Trial Court. Learned counsel further submits that due to aforementioned unavoidable circumstances, the defects, as pointed-out by the Office have not been removed and there is no negligence or laches on the part of the appellants.

In view of fair submissions of learned counsel for the appellants and in view of averments made in the interlocutory application, particularly para-5, the I.A. No. 5525 of 2022 is hereby allowed.

S.A. No. 187 of 2019 Learned counsel for the appellants is granted further three weeks' time for compliance of the Court's order dated 09.06.2022.

List this case after three weeks.

(Dr. S.N. Pathak, J.) kunal