Sanjay Rajwar @ Sanjay Kumar Rajwar vs Rita Devi @ Sarita Devi .... .... ...
2024 Latest Caselaw 4796 Jhar

Jharkhand High Court

Sanjay Rajwar @ Sanjay Kumar Rajwar vs Rita Devi @ Sarita Devi .... .... ... on 2 May, 2024

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.366 of 2023

        Sanjay Rajwar @ Sanjay Kumar Rajwar                  .....   ... Petitioner
                                Versus
        Rita Devi @ Sarita Devi                            .... .... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Sanjay Kumar, Advocate For the OP : Mr. Sunil Singh, Advocate

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04/02.05.2024 Learned counsel for the petitioner and learned counsel for the opposite party are present.

2. The learned counsel for the op has submitted that the copy of the interlocutory application has not been furnished to him by the learned counsel for the petitioner.

3. Learned counsel for the petitioner is directed to supply the same during course of day.

4. This interlocutory application is for condonation of delay of 11 days in preferring this criminal revision against the impugned judgment.

5. The ground shown is found sufficient.

6. Accordingly, the delay of 11 days in preferring this criminal revision is, hereby, condoned.

7. The instant interlocutory application stands disposed of.

8. List this case on 13.06.2024 under the heading 'For Admission'.

(Subhash Chand, J.) RKM