Basant Kumar Singh vs The State Of Jharkhand Through The ...
2025 Latest Caselaw 1411 Jhar

Jharkhand High Court

Basant Kumar Singh vs The State Of Jharkhand Through The ... on 7 January, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                L.P.A No. 251 of 2024
                    Basant Kumar Singh              ...   ...   ...      Appellant
                                            Versus
                    The State of Jharkhand through the Deputy Commissioner, East
                    Singhbhum & Ors.               ...   ...     ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant :M/s.Amritansh Vatsh & Amartya Choubey, Advocates For the State :Mr. Rakesh Kr. Sahi AC to SC (L&C)-1 For the respondent No.4: Mr. Sumeet Gadodia, Advocate

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07 / Dated: 07.01.2025

1) This application is filed by the applicant seeking condonation of

delay of 101 days in filing this appeal challenging the judgment of the

learned Single Judge in W.P. (C) No.3348 of 2021.

2) Counsel for the respondents have no objection to it.

3) Having regard to the reasons given in the application seeking

condonation of delay, we are of the opinion that sufficient cause has

been shown for condoning the said period of delay.

4) Accordingly, the delay in filing the appeal is condoned and the

application is accordingly allowed.

At the request of counsel for the appellant, list on 04.02.2025.

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

(Gautam Kumar Choudhary, J.) AKT/Satendra/Cp.2