Smt. Shakuntala Kachchap vs State Of Jharkhand And Anr
2025 Latest Caselaw 4313 Jhar

Jharkhand High Court

Smt. Shakuntala Kachchap vs State Of Jharkhand And Anr on 26 June, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Second Appeal No. 44 of 2024

Smt. Shakuntala Kachchap
                                                  .................Appellant

                                 Versus

State of Jharkhand and Anr.
                                                                     ........ Respondents

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Appellants : Mr. J.N. Upadhyay, Advocate For the State : Ms. Rishi Bharati, A.C. to A.A.G.-III For the Resp. No. 2 : A.C. to Mr. A.K. Das

05/Dated: 26/06/2025 This second appeal is barred by limitation of 2 days for which I.A. No. 8082 of

2024 has been filed.

2. In the said limitation matter notice has been issued and pursuant to which

learned counsel has appeared on behalf of respondent no.2.

3. Learned counsel for the respondent no.1 who is Deputy Commissioner, East

Singhbhum is present.

4. Mr. J.N. Upadhyay, learned counsel for the appellant submits that certified copy

was not supplied within time and on the strength of photocopy of judgment second appeal

has been filed within time and certified copy was supplied later on in view of that delay of two

days has occurred.

5. Learned counsel for the respondent nos. 1 and 2 have got no serious objection

if the delay of two days is condoned.

6. In view of above and for the reasons assigned in I.A, sufficient ground is made

out for condoning the delay and accordingly delay of 2 days is condoned.

7. I.A. No. 8082 of 2024 stands disposed of.

8. Let this appeal be placed under Order 41 Rule 11 of C.P.C.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/-