Sanat Kumar Chakreaborty vs State Bank Of India & Others
2025 Latest Caselaw 4698 Jhar

Jharkhand High Court

Sanat Kumar Chakreaborty vs State Bank Of India & Others on 9 April, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  L.P.A.No. 408 of 2023
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Sanat Kumar Chakreaborty .......Appellant Versus State Bank of India & Others ......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. A.K.Sahani, Advocate For the Respondents : Mr. Rajesh Kumar, Advocate

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07/ Dated: 09.04.2025

I.A. No. 8623 of 2023

This application is filed under Section 5 of the Limitation Act, 1963 to condone the delay of 92 days in filing this appeal challenging the judgment of learned Single Judge.

Though, the respondents have opposed the condonation of the said period of delay, since the said period of delay is not inordinate, and since the reasons assigned for not filing the appeal within time appear to be proper, this application is allowed and the delay in filing the appeal is condoned.

List this case on 1st May, 2025.

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

(Deepak Roshan, J.) jk/vikas