Jharkhand High Court

Surendra Das & Anr vs Anita Das & Ors on 5 May, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 First Appeal No.307 of 2023
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Surendra Das & Anr. .... .... Appellants Versus Anita Das & Ors. .... .... Respondents

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Appellants        : Mr. Arvind Kr. Choudhary, Advocate
              For the Respondents       :
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    06/Dated: 05.05.2025

    I.A. No.12368 of 2024

1. This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 30 days in preferring the instant appeal.

2. Heard learned counsel for the appellants.

3. Considering the sufficient cause as has been referred in the interlocutory application, the delay of 30 days in preferring the appeal is hereby condoned.

4. Accordingly, I.A. No.12368 of 2024 stands allowed.

1. Notice has been received by the mother-respondent no.1 personally.

So far as the notice upon respondent nos.2 and 3, who are son and daughter of the respondent no.1 respectively, has been shown to be received by the mother-respondent no.1. The mother, being the guardian of the two minor children, hence, the said notice upon respondent nos.2 and 3 has been accepted and validly served.

2. The matter has been heard on merit.

3. Hearing is concluded.

4. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.)

Rohit/-