Sail Through M.D.Bokaro Steel Plant vs Kamla Devi & Ors
2024 Latest Caselaw 469 Jhar

Jharkhand High Court

Sail Through M.D.Bokaro Steel Plant vs Kamla Devi & Ors on 16 January, 2024

Author: Subhash Chand

Bench: Subhash Chand

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               F.A.No. 211 of 2018
SAIL through M.D.Bokaro Steel Plant, Bokaro
Steel City, Bokaro                 ....      ... Appellant
                      Versus
Kamla Devi & Ors.                  ....       ... Respondents
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Appellant : Mr. Ankit Vishal, Advocate For the State : Mr. Nawal Kishore Pandey, A.C. to S.C. ( L & C) I.

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Order No. 17/ dated 16.01.2024 I.A. No. 5238 of 2018

The instant Interlocutory Application is for condonation of

delay of 103 days in preferring this appeal against the impugned

Judgment.

2. The grounds shown in para 4 & 5 of the I.A. is found

sufficient.

3. The learned Counsel for the respondents has no objection

for the same.

4. The delay of 103 days in preferring this appeal is hereby

condoned.

5. Accordingly, I.A.No. 5238 of 2018 stands disposed of.

From the office note, it is found that notices were issued to

legal heirs of Respondent No.1, 6, 10 & 11 i.e. Respondent

No.1(a),6(a) to 6 (d), 10(a), 10(b) and 11(a) to 11(c).

2. Notice issued to Respondent No.1(a), 6(a), 6(b) & 6(c) were

served through their brothers while notice to respondent No. 6(d)

was served personally.

3. So far as the service of notice to Respondent No. 10(a), 10(b),

11(a) to 11(c) are concerned, the same returned unserved.

4. The learned Counsel for the appellant is directed to take

fresh steps for service of notice to Respondent No. 10(a), 10(b),

11(a) to 11(c).

5. Requisites for the same be filed under registered cover with

A/D and ordinary process as well within two weeks.

6. List on 20.02.2024.

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