J. Sharma (Employee No. 243858) & Ors vs Union Of India And Others
2025 Latest Caselaw 4600 Jhar

Jharkhand High Court

J. Sharma (Employee No. 243858) & Ors vs Union Of India And Others on 7 April, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A. No. 407 of 2016
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J. Sharma (Employee No. 243858) & Ors. ... ... Appellants

Versus Union of India and others ... Respondents

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

For the Appellants : Mr. Krishna Prajapati, Advocate For the Respondent Nos. 2 to 5 : Mr. Ankit Vishal, Advocate

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09/Dated: 07.04.2025 I.A No. 7802 of 2016

1. This interlocutory application is filed seeking condonation of delay of seven days challenging the judgment of the learned Single Judge.

2. Learned counsel for the respondent nos. 2 to 5 states that they have no objection to the condonation of delay. The other respondents are only formal parties. Therefore, the delay in filing the appeal is condoned and I.A No. 7802 of 2016 is allowed.

3. This interlocutory application is filed for removal of surviving defects pointed out by the Registry.

4. I.A No. 10770 of 2024 is allowed.

5. Let necessary correction be made in the memo of parties, during course of the day.

6. List this case on 21.07.2025.

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

(Deepak Roshan, J.) Amit/ kunal