Ram Naresh Jha vs The Union Of India & Ors
2023 Latest Caselaw 2522 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P. A. No. 273 of 2021
        Ram Naresh Jha                         --- --- Appellant

                                         Versus
        The Union of India & Ors.                            --- --- Respondents


                                                .......

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Mr. Manoj Tandon, Advocate For the Respondents : Mr. Jitendra Tripathi, Advocate

Order No.05/ Dated 01.08.2023

Heard learned counsel for the parties. Hearing concluded. Judgment reserved. Learned counsel for the appellant Mr. Manoj Tandon submitted that although I.A. No. 4798 of 2021 has been filed for condonation of delay however in view of the judgment rendered by the Hon'ble Supreme Court in Suo Motu Writ (Civil) No. 03 of 2020 the Office on its consideration has given a report that the instant appeal has been filed within time.

Learned counsel for the appellant, in view thereof, intended not to press the instant interlocutory application.

Accordingly, I.A. No. 4798 of 2021 is dismissed as not pressed.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

A.Mohanty