Employer In Relation To Management Of ... vs Madan Mohan Singh
2025 Latest Caselaw 1861 Jhar

Jharkhand High Court

Employer In Relation To Management Of ... vs Madan Mohan Singh on 21 January, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 311 of 2024
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Employer in relation to Management of Food Corporation of India ... ... Appellant Versus Madan Mohan Singh ...... Respondent

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

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For the Appellant : Mr. Shubham Sinha, Adv. For the Respondents : Mr. Harsh Chandra, Adv

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05/21.01.2025

I.A. No. 5271 of 2024

1. This application has been filed by the applicant seeking

condonation of delay of 44 days in filing this appeal challenging

the judgment dated 01.02.2024 passed by the learned Single

Judge in W.P.(S) No. 4620 of 2011.

2. Learned counsel for the respondent submits that he has

no serious objection to the condonation of the same.

3. Accordingly this application is allowed and the delay in

filing the appeal is condoned.

4. List on 11.03.2025.

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

(Deepak Roshan, J.) Fahim/Amardeep