The State Of Jharkhand And Others vs Somnath Ojha And Others
2025 Latest Caselaw 3356 Jhar

Jharkhand High Court

The State Of Jharkhand And Others vs Somnath Ojha And Others on 19 March, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      L.P.A. No. 314 of 2024
         The State of Jharkhand and others .. ...      ...   Appellants
                                 Versus
         Somnath Ojha and others              ...        ...     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. Sachin Kumar, AAG-II For Resp. No.1: Mr. Siddharth Ranjan, Advocate For the A.G.: Mrs. Richa Sanchita, Advocate

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08/Dated: 19.03.2025

Though I.A. No. 5276 of 2024 is filed by the appellants under

Section 5 of the Limitation Act, 1963 to condone the delay of 233 days in

filing the Letters Patent Appeal challenging the judgment of the learned

Single Judge, the actual period of delay in filing the Letters Patent Appeal

is only 92 days.

Counsel for the respondents do not oppose the condonation of the

said period of delay.

Accordingly, I.A. No. 5276 of 2024 is allowed and the delay in filing

the appeal is condoned.

List on 26.03.2025.

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

(Deepak Roshan, J.) APK/VK