Citation : 2023 Latest Caselaw 2019 Jhar
Judgement Date : 9 May, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
LPA No. 215 of 2021
` Jharkhand State Food & Civil Supply Corporation Ltd. ... Appellant
Versus
Kanhaiya Prasad and others... Respondents.
With
LPA No. 247 of 2021
The Managing Director, Jharkhand State Food &
Civil Supplies Corporation Ltd. And another... Appellants.
Versus
Rabi Bhushan Choubey and others.. Respondents.
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CORAM : SRI SANJAYA KUMAR MISHRA, C.J.
SRI ANANDA SEN, J.
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For JSFC : M/s Mrinal Kanti Roy & Chandan Tiwari, Advocates. For BFSC : Mr. Jitender S. Singh, Advocate. For EPFO : Mr. Sumit Prakash, Advocate. For the appellants-JSFC : M/s Dr. A.K. Singh, Shivam Singh & Prabhat Kumar, Advs. For resp. No. 1 : Mr. Pandey Neeraj Rai, Advocate (LPA No. 215/2021)
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9/ Dated: 09.05.2023
I.A. No. 3070 of 2023 The impugned judgment was pronounced on 20.8.2020. Thus, there is no delay in preferring this appeal as it is covered by the order passed by Hon'ble Supreme Court in suo motu Writ Petition © No. 03 of 2020.
Hence, I.A. No. 3070 of 2023 filed for condonation of delay of 56 days is disposed of as infructuous.
I.A. Nos. 3071 & 3665 of 2023.
These interlocutory applications have been filed for substitution of legal heirs of respondent No. 1 and original writ petitioner before the learned Single Judge, who has expired.
Therefore, the applications for substitution are allowed. Let the amended cause title page of the Letters patent Appeal be filed within seven days.
LPA No. 215 & 247 of 2021 List these case on 27.6.2023 under the heading "For Fresh Filing".
(Sanjaya Kumar Mishra, C.J.)
Anu/-CP1. (Ananda Sen, J.)
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