Kunjal Clement Tirkey vs Christ Pupen Minj
2026 Latest Caselaw 2935 Jhar

Jharkhand High Court

Kunjal Clement Tirkey vs Christ Pupen Minj on 10 April, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
              F.A. No.103 of 2026
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Kunjal Clement Tirkey ... ... Appellant Versus Christ Pupen Minj ... ... Respondent `-------

CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Laxman Kumar, Advocate For the Respondent : Mr. Ravi Kumar, Advocate : Ms. Akata Anand, Advocate

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Order No. 05/Dated 10 April, 2026 th

1. The appearance has been made on behalf of sole

respondent through Vakalatnama.

I.A. No.6117 of 2025

2. Today the matter has been posted for consideration

of the issue of condonation of delay, since the appeal has

been filed after delay of 11 days.

3. We have considered the interlocutory application.

4. The reason for causing delay of 11 days has been

referred at paragraphs-12, 13 and 14.

5. Learned counsel appearing for the respondent-wife

is fair enough to submit that the delay may be condoned so

that the matter may be decided on merit.

6. This Court, therefore, is of the view that 11 days

delay needs to be condoned so that the matter be decided

on merit.

7. Accordingly, the delay of 11 days in filing the

instant appeal is condoned.

8. The instant interlocutory application, I.A. No.6117

of 2025, stands allowed and disposed of.

9. Heard.

10. Admit.

11. Call for the Trial Court Records.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) Date : 10th April, 2026

Birendra/