Citation : 2025 Latest Caselaw 3997 Jhar
Judgement Date : 17 June, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No.132 of 2025
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The State of Jharkhand & Ors. .......... Appellants.
-Versus-
Nishant Abhishek & Ors. .......... Respondents.
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Appellants : Mr. Sahbaj Akhtar, A.C. to AAG-III For the Res. : Mr. Ajit Kumar, Sr. Advocate Ms. Tanya Singh, Advocate
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Order No.06 Date: 17.06.2025
1. I.A. No.2389 of 2025 is allowed with liberty to pursue I.A.
No.2390 of 2025 and I.A. No.12275 of 2024 is permitted to be
withdrawn.
I.A. No.2390 of 2025
2. This application has been filed under Section 5 of Limitation Act,
1963 to condone delay of 103 days in the filing the present appeal
challenging the judgment dated 3rd July, 2024 in W.P.(S) No.4018
of 2021.
3. It is stated in the said application that information about the said
judgment was received by the Department on 10th July, 2024,
that it was examined at different levels and after going through
the same, the matter was re-examined and a decision was taken
to file the appeal and it was filed on 22nd October, 2024.
Reference is also made to Contempt Case (Civil) No.788 of 2024
filed by the respondents herein and certain orders passed in the
said contempt case by this Court.
4. Though this application for condonation of delay is seriously
contested by the respondents, since the delay is not inordinate
and since some time is expected to lapse when decision has to
be taken at different levels in the Government, we are satisfied
that sufficient cause has been shown to condone the said period
of delay.
5. Accordingly, this application is allowed and delay in filing the
Letters Patent Appeal is condoned.
6. List this case on 15th July, 2025
(M.S. Ramachandra Rao, C.J.)
(Rajesh Shankar, J.) Sanjay/Rohit
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