Suresh Prasad & Anr vs Rajendra Prasad
2024 Latest Caselaw 9210 Jhar

Jharkhand High Court

Suresh Prasad & Anr vs Rajendra Prasad on 12 September, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                S.A. No. 103 of 2022

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Suresh Prasad & Anr. .... .... .... Appellants Versus Rajendra Prasad .... .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Anurag Kashyap, Advocate For the Respondent : Mr. Santosh Kumar, Advocate : Mr. S.N.P. Rai, Advocate

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Order No.06 Dated- 12.09.2024 I.A. No.2675 of 2023 This interlocutory application has been filed with a prayer to condone the delay of 2 days in filing this appeal.

It is submitted by the learned counsel for the appellants that the appellants are poor persons and they could not obtain money to take out the certified copy of the judgment. It is further submitted by the learned counsel for the appellants that the appellants have very good grounds to agitate in this appeal and the delay was neither intentional nor deliberate. It is lastly submitted that unless the delay of 2 days is condoned, the appellants will be highly prejudiced.

Considering the aforesaid facts, the delay of 2 days in filing this second appeal is condoned.

This interlocutory application stands disposed of accordingly.

(Anil Kumar Choudhary, J.)

Heard the parties.

The learned counsel for the appellants prays for time to advance argument in the matter of Admission.

Prayer for time is allowed as the last chance. List this appeal under Order XLI Rule 11 C.P.C. in due course.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)