Basant Sharma vs Bhuneshwar Prasad Vishwakarma & ...
2023 Latest Caselaw 1167 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           S.A. No. 57 of 2018

            Basant Sharma                    ......         Appellant

                                    Versus

             Bhuneshwar Prasad Vishwakarma & Ors.
                                        .........             Respondents

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellants : Mr. Lukesh Kumar , Adv. For the Respondents : Mr. Jay Prakash Pandey , Adv.

07 / 16.03.2023 I.A. no. 1786 of 2020 Heard the parties.

Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to condone the delay of 154 days in filing this appeal. It is further submitted that the appellant is a very poor person and he was not having information regarding passing of the impugned judgment and after coming to know about the impugned judgment, he could not arrange money immediately, which resulted in delay. It is then submitted that the appellant has very good grounds to agitate in this appeal and the delay caused is neither deliberate nor intentional and unless the delay is condoned, the appellant 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.) S.A. No. 57 of 2018 Learned counsel for the appellants prays for time to advance argument in the matter of admission. Prayer for time is allowed as the last chance. List this appeal after eight weeks under the heading 'Order XLI Rule 11 of CPC'.

(ANIL KUMAR CHOUDHARY, J.) Smita/-