Dinesh Kumar Tiwari vs Union Of India & Ors
2025 Latest Caselaw 2166 Jhar

Jharkhand High Court

Dinesh Kumar Tiwari vs Union Of India & Ors on 30 January, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A No. 185 of 2023
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Dinesh Kumar Tiwari ... ... Appellant

Versus

Union of India & Ors. ... ... Respondents

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

For the Appellant : Mr. K. K. Tiwari, Advocate For the Union of India : Mr. Anil Kumar, ASGI Mr. Abhijeet Kr. Singh, CGC

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4/Dated: 30.01.2025

I.A No. 4597 of 2023

1. This application is filed under section 5 of the Limitation Act, 1963 to condone the delay of 30 days in filing this appeal challenging the judgment of the learned Single Judge.

2. Notice in this application was received by Mr. Abhijeet Kr. Singh, learned CGC, appearing for the respondents and he states that he has no objection for condonation of the said period of delay.

3. Therefore, this application is allowed and the delay in filing the appeal is condoned.

4. List this case on 06.03.2025.

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

(Deepak Roshan, J.)

Amit/Vedanti