Uma Debi & Ors vs Ramchandra Jajware & Anr. ... Opposite ...
2026 Latest Caselaw 830 Jhar

Jharkhand High Court

Uma Debi & Ors vs Ramchandra Jajware & Anr. ... Opposite ... on 6 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        C.M.P. No. 669 of 2025
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        Uma Debi & Ors.                            ...               Petitioners
                                Versus
        Ramchandra Jajware & Anr.                    ...         Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Shashank S. Prasad, Advocate For the Opp. Parties : Mr. Kundan K. Ambastha, Advocate

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Order No.03 Dated- 06.02.2026 I.A. No.8925 of 2025 Heard the parties.

This interlocutory application has been filed with a prayer to condone the delay of 187 days in filing this civil miscellaneous petition for restoration of the S.A. No. 252 of 2023 to its original file.

It is submitted by the learned counsel for the petitioners that the younger brother of the counsel for the petitioners become seriously ill hence, the entire family members of counsel for the petitioners become mentally disturbed because of that he could not remove the defects in time and when in the month of July, 2025 the petitioner no.2 inquired about the case status then it was recollected by the counsel for the petitioners that because of non-compliance of the peremptory order, S.A. No. 252 of 2023 has been dismissed but by that time, the delay has already occurred. It is further submitted that the petitioners have very good grounds to agitate in C.M.P. No. 669 of 2025 and unless the delay in filing this civil miscellaneous petition is condoned, the petitioners will be highly prejudiced.

Considering the aforesaid facts, the delay of 187 days in filing this instant civil miscellaneous petition is condoned.

This interlocutory application stands disposed of accordingly.

(Anil Kumar Choudhary, J.)

Heard the parties.

Issue notice to opposite party no.2 by speed post as well as under

process of the court for which requisites etc. must be filed within two weeks by the petitioners, failing which, this civil miscellaneous petition shall stand dismissed without further reference to the Bench.

Notice is made returnable within six weeks. In case, the requisites are filed, list this civil miscellaneous petition after receipt of the service report of the notice issued to the opposite party no.2.

(Anil Kumar Choudhary, J.) 06.02.2026 Sonu/Gunjan-