Citation : 2025 Latest Caselaw 2896 Jhar
Judgement Date : 25 February, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 750 of 2023
Secretary, Jharkhand Staff Selection Commission, Ranchi &
another .....Appellants
Versus
Amrita Topno & others ...Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Appellants : Mr. Sanjoy Piprawall, Advocate M/s. Prince Kumar, Rakesh Ranjan, Jay Prakash, Advocates For the Resp. No. 1 & 2 : Mrs. M. M. Pal, Sr. Advocate M/s. N.K.sahani, Arnab Pal, Advocates For the Resp.-State : A.C to A.G
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07/ Dated: 25.02.2025 I.A No. 11758 of 2023
1. This application is filed to condone the delay of 9 days in filing the appeal challenging the judgment of the learned Single Judge.
2. Mrs. M.M.Pal appears for respondent nos. 1 and 2 and states that she has no objection for the condonation of delay. Notice upon the respondent no. 3 is served, but there is no representation on his behalf. Notices upon the respondent nos. 4 to 7 are also served, but they are not opposing the application for condonation of delay. Therefore, the application is allowed and the delay in filing the appeal is condoned.
3. At the request of learned counsel for the appellants, list this case on 29.04.2025.
(M. S. Ramachandra Rao, C.J.)
(Deepak Roshan, J.) jk/vikas
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