Nageshwar Ravidas vs Puran Ravidas
2026 Latest Caselaw 880 Jhar

Jharkhand High Court

Nageshwar Ravidas vs Puran Ravidas on 9 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  F.A. No. 200 of 2025
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Nageshwar Ravidas ... ... Petitioner Versus Puran Ravidas ... ... Respondent

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

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For the Petitioner : Mr. Praveen Shankar Prasad, Advocate For the Respondent : Mr. Abhijeet Kumar Singh, Advocate

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th 07/Dated: 09 February, 2026

I.A. No. 4831 of 2025:

1. The instant interlocutory application has been filed for condonation of delay of 314 days which has occurred in filing the present appeal.

2. Learned counsel for the appellant has submitted that the delay of 314 days in filing the instant appeal may be condoned so that the matter be heard and decided on merits.

3. There is no opposition on behalf of the respondent to the submission made on behalf of the appellant.

4. Heard the learned counsel for the parties.

5. Considering the reason assigned in the instant interlocutory application, particularly at paragraphs-4 & 5, the delay of 314 days in filing the instant appeal, is hereby, condoned.

6. Accordingly, the present interlocutory application stands allowed, as such, disposed of.

F.A. No. 200 of 2025:

7. Heard learned counsel for the parties.

8. Admit.

9. Call for the learned trial court records.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 09th February, 2026 Saurabh/-

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