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Pradeep Kumar Lal And Others vs Sharwan Kumar Gupta And Others
2023 Latest Caselaw 3146 Jhar

Citation : 2023 Latest Caselaw 3146 Jhar
Judgement Date : 24 August, 2023

Jharkhand High Court
Pradeep Kumar Lal And Others vs Sharwan Kumar Gupta And Others on 24 August, 2023
 IN THE HIGH COURT OF JHARKHAND AT RANCHI
         (Letters Patent Appellate Jurisdiction)

                   L.P.A. No. 422 of 2022

Pradeep Kumar Lal and others            ...  ...  Appellants
                       Versus
Sharwan Kumar Gupta and others    ...      ...   Respondents
                       With
                 L.P.A. No. 472 of 2022

Neelam Singh and others                         ...       ...    Appellants
                        Versus
Dr. Sudha Sinha and another             ...           ...       Respondents
                        ---

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Appellant : Mr. Ajit Kumar, Senior Advocate : Mr. Sandeep Verma, Advocate (In L.P.A. No. 472 of 2022) Mr. Rakesh Kumar Singh, Advocate (In L.P.A. No. 422 of 2022) For the Respondents : Mr. Tirtha Nandan Jha, Advocate (In L.P.A. No. 422 of 2022)

---

th Order No. 06/Dated: 24 August 2023

I.A. No. 9894 of 2022 in LP.A. No. 472 of 2022

2. The appellants have filed this interlocutory application under section 5 of the Limitation Act seeking condonatin of delay of 186 days in filing the present Letters Patent Appeal.

3. In view of the averments made in this interlocutory application, the delay of 186 days in filing this appeal is condoned.

4. I.A. No. 9894 of 2022 is, accordingly, allowed.

I.A. No. 3507 of 2023 in LP.A. No. 472 of 2022

5. The appellants have filed this interlocutory application for adding the legal heirs and successors of respondent No. 2 as party respondent in the memo of appeal as respondent No. 2 has died.

6. The details of legal heirs and successors of the respondent No. 2 have been mentioned at paragraph No. 5 of the interlocutory application.

7. I.A. No. 3507 of 2023 is disposed of. Let necessary correction be done in the memo of parties as mentioned in paragraph No. 5 of the I.A. in red ink during the course of the day.

L.P.A. No. 422 of 2022 and L.P.A. No. 472 of 2022

8. Post these cases on 04th September 2023 under the heading for 'Orders'.

9. Before the next date of hearing, learned counsels appearing for the parties shall file their respective written submissions and produce compilation of judgments, if any.

10. Mr. Sandeep Verma, learned counsel appearing for the appellants in L.P.A. No. 472 of 2022 undertakes to serve copy of the memo of this Letters Patent Appeal upon the learned counsels Mr. A.K. Das and Mr. Tirtha Nandan Jha who may seek necessary instructions in the matter.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.) Binit/Mukul

 
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