Brij Bihari Tiwari vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 1354 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                           L.P.A No. 279 of 2022
                  Brij Bihari Tiwari                       ...   ...       ...      Appellant
                                                Versus
                  The State of Jharkhand through the Secretary, Labour Depart. of Labour,
                  Govt. of Jharkhand, Ranchi & Ors.       ...      ...     ... Respondents
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                  CORAM:          SRI SANJAYA KUMAR MISHRA, C.J.
                                        SRI ANANDA SEN, J.

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For the Appellant: Mr. Indrajit Sinha, Advocate For the Respondents: Mr. Sreenu Garapati, SC-III

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05 /Dated: 27.03.2023 I.A. No. 8247 of 2022 There is a delay of 90 days in preferring the Letters Patent Appeal. The judgment impugned was passed on 08.03.2022 and the instant Letters Patent Appeal has been filed on 06.07.2022.

In view of the order passed by the Hon'ble Supreme Court in Suo Motu Writ Petition (C) No. 3 of 2020, we are inclined to condone the delay of 90 days.

Accordingly, I.A. No. 8247 of 2022 stands allowed. L.P.A No. 279 of 2022 List this case on 24th April, 2023 as fresh.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Anjali/Madhav/-