Steel Authority Of India Limited vs The State Of Jharkhand And Ors
2023 Latest Caselaw 4396 Jhar

Jharkhand High Court

Steel Authority Of India Limited vs The State Of Jharkhand And Ors on 4 December, 2023

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

                                        1



      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 L.P.A. No. 630 of 2022
                                           With
                                  I.A. No. 11977 of 2022
                                          ---------

Steel Authority of India Limited ... ... Appellant Versus The State of Jharkhand and Ors. ... ... Respondents With W.P.(T) No. 7247 of 2012

---------

Steel Authority of India Limited ... ... Appellant Versus The State of Jharkhand and Ors. ... ... Respondents

---------

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

----------

For the Appellant : Mr. R. Venkataramani, Attorney General Mr. Indrajit Sinha, Advocate Mr. Amitabh, Advocate Mrs. Prerna Jhunjhunwala, Advocate For the Respondents : Mr. Jai Prakash, AAG-IA

-----------

th 10/Dated: 04 December, 2023

I.A. No. 11977 of 2022:

1. This interlocutory application has been filed for condoning the delay of 168 days, which has occurred in preferring this appeal.

2. No counter to the delay condonation application has been filed.

3. Heard the parties.

4. Having heard the learned counsel for the parties and considering the statements made in this application, we are of the view that the appellant was prevented from sufficient cause in preferring this appeal within time.

5. Accordingly, this interlocutory application is allowed and the delay of 168 days in preferring this appeal, is hereby condoned.

L.P.A. No. 630 of 2022 & W.P.(T) No. 7247 of 2012:

6. Heard Mr. R. Venkataramani, learned Attorney General of India for the appellant-Steel Authority of India Limited through virtual mode assisted by Mr. Indrajit Sinha, learned counsel on record.

7. Heard Mr. Jai Prakash, learned AAG-IA appearing for the State.

8. Hearing concluded.

9. The parties have requested to file written notes of argument along with the relevant judgment upon which reliance has been placed.

10. Let the same be done by Friday.

11. Accordingly, let the matter be listed on 08.12.2023 under the heading for Orders.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

Saurabh/-