Aditya Kumar vs The State Of Jharkhand And Another
2026 Latest Caselaw 2325 Jhar

Jharkhand High Court

Aditya Kumar vs The State Of Jharkhand And Another on 24 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            L.P.A. No. 110 of 2025
                Aditya Kumar       ...  ...     ... ...   ...   ... Appellant
                                        Versus
                The State of Jharkhand and Another ...      ...     ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant: Ms. Nidhi Singh, Advocate For the Respondents: Mr. Indranil Bhaduri, S.C.-IV

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02/Dated: 24.03.2026 i.a. No. 10290 of 2024

1. Heard learned counsel for the parties.

2. This I.A. seeks condonation of delay of 154 days in instituting

this appeal.

3. We have seen the reasons set out in the I.A. and we are

satisfied that they constitute sufficient cause. Besides, we note that

the appellant instituted the writ petition seeking compassionate

appointment consequent upon the demise of his father.

4. The delay is, therefore, condoned. I.A. is disposed of.

5. We admit this appeal and post it for final hearing on 27th of April

2026 at 2:15 p.m., subject to overnight part heard matters.

6. If the respondents had not filed any counter in W.P. (S)

No.6028 of 2023, then, they are directed to now file and serve a

counter, latest by 17th of April 2026.

7. If the appellant wishes to file a rejoinder, the same could be

filed and served by 24th of April 2026.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) March 24, 2026 Manoj/ Sharda/Cp.1