MANAGING DIRECTOR, RANCHI INDUSTRIAL AREA DEVELOPMENT AUTHORITY, RANCHI Vs. MD. SALIM ANSARI
LAWS(JHAR)-2010-12-31
HIGH COURT OF JHARKHAND
Decided on December 02,2010

Managing Director, Ranchi Industrial Area Development Authority, Ranchi Appellant
VERSUS
Md. Salim Ansari Respondents

JUDGEMENT

- (1.) These appeals have been filed after a long delay, but without any application for condonation of delay.
(2.) in my opinion, pursuing such appeals will be simply a wastage of public time, money and energy. However, in the absence of application for condonation of delay, these appeals are dismissed as incompetent, in view of Order XLI Rule 3-A of the Code of Civil Procedure.;


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