Dwarika Mahto & Anr vs M/S. Chetna Logistic Pvt. Ltd. & ...
2023 Latest Caselaw 265 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           M.A. No. 573 of 2019

            Dwarika Mahto & Anr.           .........         Appellants
                                  Versus
            M/s. Chetna Logistic Pvt. Ltd. & Anr.
                                           .........         Respondents

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellants : Mr. Bharat Kumar , Adv. For the Respondents : Mr. Alok Lal , Adv.

Mr. Santosh Kumar , Adv.

05 / 16.01.2023 I.A. No. 11743 of 2019 Heard the parties.

Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to condone the delay of 108 days in filing this appeal. It is further submitted that the appellants were residing outside their village and had no knowledge about the impugned judgment / award and when they visited Hazaribag on 16.06.2019, they could know about the judgment / award, which resulted in delay in filing this appeal. It is then submitted that the appellants have very good grounds to agitate in this appeal and the delay caused is neither deliberate nor intentional and unless the delay is condoned, the appellants 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.) M.A. No. 573 of 2019

This appeal will be heard.

Admit.

Call for the Lower Court Records. Learned counsel Mr. Rajiv Kr. Karan receives notice of the appeal for the respondent no. 1 and Mr. Santosh Kumar, receives notice of the appeal for the respondent no. 2. List this appeal after receipt of the Lower Court Records under the heading 'for hearing'.

(ANIL KUMAR CHOUDHARY, J.) Smita/-