Nagendra Thakur vs The State Of Jharkhand And Others
2024 Latest Caselaw 10480 Jhar

Jharkhand High Court

Nagendra Thakur vs The State Of Jharkhand And Others on 18 November, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           L.P.A No. 487 of 2024
Nagendra Thakur                                           ... ... Appellant
                             Versus
The State of Jharkhand and Others                     ... ... Respondents

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

For the Appellant        : Mr. Manoj Tandon, Advocate
                           Mr. Adamya Kerketta, Advocate
For the Respondent-State : Mr. Rahul Dev, AC to SC (L&C)-III
                             --------

04/Dated: 18.11.2024

I.A No. 10120 of 2024

1. This application is filed to condone the delay of 64 days in filing the appeal challenging the judgment of the learned Single Judge.

2. In the counter affidavit filed by the respondents, they have only addressed the claim of the applicant in the appeal and have not opposed the condonation of delay.

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

4. List this case on 04.12.2024.

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

(Deepak Roshan, J.) Amit/Vedanti