Raja Tudu & Ors vs Hopna Tudu
2022 Latest Caselaw 2171 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     S.A. No. 162 of 2007
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Raja Tudu & Ors. .... .... .... Appellants Versus Hopna Tudu .... .... .... Respondent

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Manoj Kumar, Advocate For the Respondent : Mr. Birendra Kumar, Advocate

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Order No.12 Dated- 13.06.2022 I.A. No.3341 of 2014

Heard the parties.

This interlocutory application has been filed with a prayer to condone the delay of 108 days in filing this appeal.

It is submitted by the learned counsel for the appellants that after the judgment and decree was passed, the counsel for the appellants wrote a letter to the appellants intimating the result of Title Appeal No.2 of 2005 but there was delay in reaching of the letter to the appellants hence, the appellants could not contact his lawyer due to which there was delay in filing this second appeal within time. It is next submitted that the appellants have very good ground to agitate in this appeal and unless the delay of 108 days is condoned, the appellants will be highly prejudiced.

Learned counsel for the respondents has no serious objection. Considering the aforesaid facts, the delay of 108 days in filing this appeal is condoned.

Accordingly, this interlocutory application is disposed of.

(Anil Kumar Choudhary, J.)

S.A. No. 162 of 2007

The learned counsel for the appellants prays for time. Prayer for time is allowed as a last chance.

List this appeal under the heading 'for Admission' after eight weeks.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)