Brahmanand Singh vs Jharkhand State Electricity ...
2023 Latest Caselaw 872 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 L.P.A. No. 370 of 2021
                             (with I.A. No. 8429 of 2022)
              Brahmanand Singh         ...     ... ...   ... ...   Appellant
                                       Versus
              Jharkhand State Electricity Board and others   ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant: Mr. Ashok Kumar Jha, Advocate For the Respondents: Mr. Mrinal Kanti Roy, Sr. Standing Counsel

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Oral Order 06/Dated: 22.02.2023

Upon hearing the learned counsel for the parties, this Court

passed the following order, (Per. S.K. Mishra, C.J.)

This is an application for condonation of delay of 736 days in

preferring this Letters Patent Appeal.

The order sought to be challenged in this case was pronounced

on 06.04.2018. Thereafter, a review application was filed by the

appellant on 20.11.2018 which was withdrawn by the appellant on

26.04.2019. It also appears that after withdrawal of the review

application on 26.04.2019, the application for obtaining the certified

copy of the impugned judgment was filed on 28.01.2020.

Explaining the appellant being an old man the learned counsel

could not satisfy this Court that in fact he was prevented by sufficient

cause in preferring the appeal in time. We find some laches on the

part of the appellant in preferring this appeal. Hence, we are not

inclined to condone the delay. The application for condonation of

delay filed by the appellant is hereby dismissed. Consequently, the

appeal being time barred also stands dismissed.

(S.K. Mishra, C.J.)

(Sujit Narayan Prasad, J.) Manoj/Saket