Deepa Nag vs Tushar Nag And Anr
2025 Latest Caselaw 4795 Jhar

Jharkhand High Court

Deepa Nag vs Tushar Nag And Anr on 16 April, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              F.A. No. 77 of 2025

        Deepa Nag                                        ...      ...       Appellant
                                      Versus
        Tushar Nag and Anr.                              ...      ...       Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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06/16th April 2025 I.A. No. 4051 of 2025

1. Learned counsel for the appellant Ms. Anchal Rani Singh submits that I.A. No. 4051 of 2025 has been filed seeking condonation of delay of only one day in filing this appeal. She submits that the appellant initially approached the Sessions Judge, Hazaribag against the impugned judgment who had no jurisdiction to entertain the appeal and thereafter the present appeal has been filed.

2. Considering the aforesaid submission and being satisfied with the cause shown, the delay of just one day in filing this appeal is hereby condoned. I.A. No. 4051 of 2025 is hereby allowed.

3. Admit.

4. Issue notice to the respondents for which requisites under ordinary process be filed within a period of one week.

5. Let the records be called for from the concerned court.

6. Post this case on 23.07.2025 awaiting service report.

7. Let a copy of this order be communicated to the concerned court through 'e-mail/FAX'.

(Anubha Rawat Choudhary, J.) Mukul