Coal Mines Provident Fund Organization vs Chhaya Devi & Others
2024 Latest Caselaw 10334 Jhar

Jharkhand High Court

Coal Mines Provident Fund Organization vs Chhaya Devi & Others on 11 November, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            L.P.A. No. 470 of 2024
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Coal Mines Provident Fund Organization, through its Regional Commissioner-II .....Appellant Versus Chhaya Devi & Others .....Respondents

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant : Mr. Romit Kumar, Advocate For the Respondent No.1 : Mr. Kumar Harsh, Advocate For the Respondent Nos. 2 to 7 : Mr. Amit Kumar Das, Advocate

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03/Dated: 11.11.2024

I.A. No. 9560 of 2024

1. This application is filed to condone delay of 25 days in filing this appeal challenging the judgment of the learned Single Judge.

2. Mr. Kumar Harsh, learned counsel appearing for the private respondent and Mr. Amit Kumar Das, learned counsel appearing for the official respondents state that they have no objection to the condonation of the said period of delay.

3. Accordingly, this application is allowed and the delay in filing the appeal is condoned.

4. List this case on 13.01.2025.

(M. S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Amit/Vikas