Most. Kalindri Devi vs Smt. Leela Devi
2023 Latest Caselaw 2716 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           SA No. 437 of 2018

            Most. Kalindri Devi                 ......         Appellant

                                     Versus

             Smt. Leela Devi                    .........        Respondent

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellant : Mr. Ayush Aditya , Adv.

08 / 08.08.2023 I.A. no. 2608 of 2020 Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with a prayer to condone the delay of 685 days in filing this appeal. It is further submitted that the appellant is a lady and she was under the impression that the judgment has been reserved, hence, she could not immediately know about the dismissal of the Title Appeal no. 56 of 2010, which resulted in delay. It is then submitted that the appellant has very good grounds to agitate in this appeal and the delay caused is neither deliberate nor intentional and unless the delay is condoned, the appellant will be highly prejudiced.

Considering the aforesaid facts and circumstances of the case, the delay in filing the appeal is condoned.

This interlocutory application is disposed of

accordingly.

(ANIL KUMAR CHOUDHARY, J.) SA No. 437 of 2018 Learned counsel for the appellant prays for time.

Prayer for time is allowed as the last chance. List this appeal after eight weeks under the heading 'Order XLI Rule 11 of CPC'.

(ANIL KUMAR CHOUDHARY, J.) Smita/-