The Jharkhand Bijli Vitran Nigam ... vs Vexcel Computers Pvt. Ltd
2022 Latest Caselaw 2600 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              L.P.A. No. 242 of 2022
The Jharkhand Bijli Vitran Nigam Ltd. .... ...   ...    Appellant
                         Versus
VEXCEL Computers Pvt. Ltd.            ...    ...     ...    Respondent
                         ---------

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

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For the Appellant : Mr. Sachin Kumar, Advocate For the Respondent : Mr. Krishna Murari, Advocate

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Oral Order 04/Dated: 12.07.2022

I.A. No.5091 of 2022

This Interlocutory Application has been filed for condoning the

delay of 11 days which has occurred in preferring this appeal.

No counter affidavit to the Interlocutory Application has been

filed on behalf of the respondent.

Having regard to the averments made in this application, we are

of the view that the appellant was prevented by sufficient cause from

preferring this appeal within the period of limitation.

Accordingly, I.A No. 5091 of 2022 is allowed and delay of 11

days in preferring this appeal is condoned.

I.A No. 5381 of 2022

This application has been filed for substituting the name of the

respondent Vexcel Upkram Private Limited in place of Vexcel

Computers Private Limited pursuant to change of name of the

respondent.

Since there is no opposition to the aforesaid prayer from the side

of the respondent, we are allowing this application.

Accordingly, let the name of the respondent Vexcel Upkram

Private Limited be substituted in place of Vexcel Computers Private

Limited.

Consequently, the aforesaid interlocutory application stands

disposed of.

L.P.A. No. 242 of 2022

With the consent of the parties, the matter has been heard on

merit.

Judgment is reserved.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) APK/Saket