Md. Gayasuddin vs Ajay Kumar
2023 Latest Caselaw 3743 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 S.A. No. 217 of 2022
     Md. Gayasuddin                                        ...... Appellant
                                       Versus
     Ajay Kumar                                            ......Respondent
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Sanjeev Thakur, Advocate For the Respondent :

.....

Order No.06/ Dated:05.10.2023 I.A. No. 12098 of 2022

This interlocutory application has been filed for the condonation of delay of 3 days in filing the instant Memo of Appeal against the judgment dated 27.06.2022 (decree signed on 11.07.2022) passed by Sr. Yogesh Kumar Singh, learned District Judge-IV, Bokaro in Civil Appeal No. 64 of 2019 affirming the Judgment and decree dated 27.09.2019, (decree signed on 11.11.2019) passed by Nirmala Barla, learned Civil Judge, Junior Division, Bokaro in Title (Eviction) Suit No. 05 of 2006.

It is submitted that appeal could not be filed within time due to death of appellant's family member and he will suffer serious irreparable loss, if the instant I.A. is not allowed.

Considering the aforesaid submissions, delay of 3 days in preferring the instant appeal is condoned.

I.A. No. 12098 of 2022 stands allowed.

S.A. No. 217 of 2022

Issue notice to the Respondent at the present and correct address through registered post with A/D as well as under ordinary process, for which requisites, etc. must be filed within two weeks.

Status quo shall be maintained by the party.

List this case on 01.11.2023.

(Pradeep Kumar Srivastava, J.) R.K/