Meera Burnawal & Ors vs The Union Of India Through The General ...
2024 Latest Caselaw 238 Jhar

Jharkhand High Court

Meera Burnawal & Ors vs The Union Of India Through The General ... on 10 January, 2024

Author: Subhash Chand

Bench: Subhash Chand

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               M.A.No. 316 of 2013
Meera Burnawal & Ors.               ....     ... Appellants
                       Versus
The Union of India through the General Manager,
East Central Railway, Hazipur, Bihar .     ... Respondent
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Appellants : Mr. Rajesh Kumar Jha, Advocate For the Respondent : Mr. Ravi Prakash, C.G.C.

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Order No. 08/ dated 10.01.2024 I.A.No.6454 of 2018

The instant Interlocutory Application has been filed with the

prayer to condone the delay of one day's in preferring this appeal

against the impugned Judgment.

In this I.A. sufficient reason is found to condone the delay.

Accordingly, one day's delay in preferring this appeal is

hereby condoned.

I.A.No.6454 of 2018 stands disposed of.

M.A.No. 316 of 2013

Office is directed to call for the scanned copy of the L.C.R.

2. List on 07.02.2024.

(Subhash Chand, J.) P.K.S.