M/S Darcl Logistic Limited vs Paras Nath Munda & Anr
2023 Latest Caselaw 2234 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                M.A. No. 147 of 2020
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M/s Darcl Logistic Limited, Hisar .... .... .... Appellant Versus Paras Nath Munda & Anr. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Deen Bandhu, Advocate

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Order No.07 Dated- 03.07.2023 I.A. No.1445 of 2023 This interlocutory application has been filed with a prayer to condone the delay of 235 days in filing this appeal.

Though notice has been validly served upon the respondents yet no one turns up on behalf of the respondents in-spite of repeated calls.

It is submitted by the learned counsel for the appellant that after obtaining certified copy of the impugned judgment, the matter was communicated to the head office of the appellant-company which took some time to take the decision to file an appeal after consulting the relevant officers and lawyers which resulted in delay in filing this appeal. It is further submitted by the learned counsel for the appellant 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 235 days is condoned, the appellant will be highly prejudiced.

Considering the aforesaid facts, the delay of 235 days in filing this appeal is condoned.

This interlocutory application stands disposed of accordingly.

(Anil Kumar Choudhary, J.) M.A. No. 147 of 2020 This appeal will be heard.

Admit.

Call for the Lower Court Records.

Issue notice to the respondents.

The appellant is directed to file requisites for service of notice on the respondents by registered post with A/D as well as under ordinary process within six weeks failing which; this appeal shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List this appeal after receipt of the service report of the notice issued to the respondents.

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