Ram Kumar Tiwari vs The State Of Jharkhand & Ors
2024 Latest Caselaw 10434 Jhar

Jharkhand High Court

Ram Kumar Tiwari vs The State Of Jharkhand & Ors on 14 November, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     L.P.A. No. 380 of 2024
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Ram Kumar Tiwari .......Appellant Versus The State of Jharkhand & Ors. .......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. Rishi Chandan, Advocate For the Respondent :Mrs. Chaitali C. Sinha, A.C to AAG-1A

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10/ Dated: 14.11.2024 I.A. No. 6279 of 2024 This application has been filed by the applicant seeking condonation of delay of 64 days in filing this appeal challenging the judgment of learned Single Judge.

2. Learned counsel appearing for the respondents has no objection for 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 28.11.2024 under the heading 'For Admission'.

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

(Deepak Roshan, J.) jk/Vedanti