Damodar Valley Corporation And Others vs Sudhir Prasad And Others
2024 Latest Caselaw 10335 Jhar

Jharkhand High Court

Damodar Valley Corporation And Others vs Sudhir Prasad And Others on 11 November, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    L.P.A No. 440 of 2024
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Damodar Valley Corporation and Others ... ... Appellants Versus

Sudhir Prasad and Others ... ... Respondents

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

For the Appellants : Mr. R. N. Sahay, Sr. Advocate Mr. Srijit Choudhary, Advocate Mr. Aayush Ojha, Advocate Ms. Tanya Rai, Advocate For the Respondents : Mr. Mahesh Tewari, Advocate

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03/Dated: 11.11.2024

I.A No. 8704 of 2024

1. This application is filed to condone the delay of 78 days in filing the appeal challenging the judgment of the learned Single Judge.

2. Notices in this application were issued and Mr. Mahesh Tewari, learned counsel accepted notice on behalf of respondent nos. 1 to 3 who are the contesting respondents. He states that he has no objection for the condonation of the said period of delay.

3. Accordingly, I.A No. 8704 of 2024 is allowed and the delay in filing the appeal is condoned.

4. At the request of learned counsel for the parties, list this case on 18.11.2024.

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

(Deepak Roshan, J.)

Amit/Vikas