THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, P.O Vs. RATNI ORAON, W/O LATE SATYANARAYAN ORAON
LAWS(JHAR)-2016-1-220
HIGH COURT OF JHARKHAND
Decided on
January 20,2016
The State Of Jharkhand Through The Principal Secretary, Human Resources Department, Government Of Jharkhand, Project Building, P.O
Appellant
VERSUS
Ratni Oraon, W/O Late Satyanarayan Oraon
Respondents
JUDGEMENT
D.N. Patel, J. -
(1.) I.A. No. 5613 of 2014 -
This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 237 days in preferring this Letters Patent Appeal.
(2.) Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application, especially paras 4 to 12 thereof, there are reasonable grounds for condonation of delay.
(3.) We therefore, condone the delay of 237 days in preferring this Letters Patent Appeal.;
(2.) Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application, especially paras 4 to 12 thereof, there are reasonable grounds for condonation of delay.
(3.) We therefore, condone the delay of 237 days in preferring this Letters Patent Appeal.;
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