Director vs The Union Of India & Ors
2025 Latest Caselaw 611 Jhar

Jharkhand High Court

Director vs The Union Of India & Ors on 7 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P.A. No. 304 of 2024
         Director, National Institute of Advance Manufacturing Technology
         (previously known as NIFFT) and Anr.         ...  ...     Appellants
                                  Versus
         The Union of India & Ors.                             ... Respondents
                                  ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants : Mr. Ram Lakhan Yadav, Advocate For the UOI : Mr. Anil Kumar, ASGI Mrs. Nitu Sinha, CGC.

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06/Dated: 07.07.2025

Since the Appeal was filed on 10th May, 2024 challenging the

judgment dt. 12.04.2024 of the learned Single Judge in W.P.(S)

No. 336 of 2018, and since because of the delay in filing the certified

copy the delay of only 59 days is said to have occurred, we are inclined

to condone the delay in filing the Appeal.

Delay is accordingly condoned and the application for

condonation of delay being I.A. No. 2352 of 2025 is allowed since there

is in fact no delay in filing the Appeal.

List on 06.10.2025.

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

(Rajesh Shankar, J.) APK/VK