Jharkhand State Forest Development ... vs Viredndra Kumar Pandey & Anr
2024 Latest Caselaw 10464 Jhar

Jharkhand High Court

Jharkhand State Forest Development ... vs Viredndra Kumar Pandey & Anr on 18 November, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No.438 of 2024
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Jharkhand State Forest Development Corporation Limited & Ors. ... ... Appellants Versus Viredndra Kumar Pandey & Anr. ... ... Respondents

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

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For the Appellants : Mr. Rupesh Singh, Adv. For the Respondents : Mr. Yogesh Modi, AC to AAG-IA For the Private Res. : Mr. Rajendra Prasad Gupta, Adv.

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05/18.11.2024 I.A. No.8747 of 2024 This application is filed seeking condonation of delay of 178 days in filing this appeal challenging the judgment dated 15.12.2023 in W.P.(S) No.6496 of 2017.

Though, the reason assigned in the application for condonation of delay are sketchy, having regard to the fact that in similar matters delay in filing the appeal has been condoned, we are also inclined to condone the delay in this appeal notwithstanding with the objection for condonation of delay taken by the counsel for the private respondent but, however on payment of cost.

The appellant shall pay Rs.5,000/-(Five Thousand) to the first respondent as cost within four weeks from today. On such payment, the delay in filing the appeal is condoned and the application is allowed. In default of making such payment, this application shall stand dismissed and consequently, the appeal will also stand dismissed.

List on 22.01.2025.

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

(Deepak Roshan, J.) Fahim/Amardeep