Mehrun Nisha & Ors vs Union Of India
2023 Latest Caselaw 158 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  M.A. No. 37 of 2019
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Mehrun Nisha & Ors. .... .... .... Appellants Versus Union of India .... .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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     For the Appellants          : None
     For the Respondent          : None
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     Order No.05 Dated- 09.01.2023
     I.A. No.739 of 2019

No one turns up on behalf of the parties in-spite of repeated calls.

Perusal of the record reveals that this interlocutory application has been filed with a prayer to condone the delay of 13 days in filing this appeal.

Perusal of the interlocutory application reveals that after receipt of the copy of judgment, the lawyer who conducted the case contacted the appellant and instructed to file an appeal and in arranging the required document and money, in the said process, the delay has occurred in filing this appeal. It is then averred in the interlocutory application that the appellant has very good grounds to agitate in this appeal and the delay was neither intentional nor deliberate and unless the delay of 13 days is condoned, the appellant will be highly prejudiced.

Perusal of the counter affidavit filed by the respondent reveals that this counter affidavit has been filed challenging the merit of the appeal and a bald allegation has been made that condonation of delay will affect the respondent.

Considering the aforesaid facts, the delay of 13 days in filing this appeal is condoned.

This interlocutory application stands disposed of accordingly.

(Anil Kumar Choudhary, J.) M.A. No. 37 of 2019 This appeal will be heard.

Admit.

Call for the Lower Court Records.

List this appeal after receipt of the Lower Court Records under the heading 'For Hearing'.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)