Professor Ahmad Sajjad & Ors vs The State Of Jharkhand & Ors
2025 Latest Caselaw 3125 Jhar

Jharkhand High Court

Professor Ahmad Sajjad & Ors vs The State Of Jharkhand & Ors on 5 March, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A No. 539 of 2024
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Professor Ahmad Sajjad & Ors. .......Appellants Versus

The State of Jharkhand & Ors. .....Respondents

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

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For the Appellants : Mr. Shaukat Eqbal, Advocate For the Housing Board : Mr. Sachin Kumar, Advocate

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03/Dated: 05.03.2025 I.A No. 10920 of 2024.

1. This application is filed by the applicant seeking condonation of delay of 119 days in filing the appeal challenging the judgment of the learned Single Judge.

2. Mr. Sachin Kumar, learned counsel appearing for the respondent nos. 2 and 3 states that he has no objection for the condonation of the said period of delay.

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

4. Notice to respondents.

5. Mr. Sachin Kumar, learned counsel appears and accepts notice on behalf of the respondent nos. 2 and 3.

6. List this case on 08.04.2025.

7. Counsel for the respondents shall produce the Gazette version of the applicable Rule 31.

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

(Deepak Roshan, J.) Amit/Vedanti