THE ELECTRICAL EXECUTIVE ENGINEER, ELECTRIC SUPPLY DIVISION, JHARKHAND STATE ELECTRICITY BOARD (NOW JHARKHAND URJA VIKAS NIGAM LIMITED) Vs. MS. RAJASTHAN SEWA SADAN, A SOCIETY REGISTERED UNDER, SOCIETY REGISTRATION ACT, 196
LAWS(JHAR)-2017-8-242
HIGH COURT OF JHARKHAND
Decided on
August 08,2017
The Electrical Executive Engineer, Electric Supply Division, Jharkhand State Electricity Board (Now Jharkhand Urja Vikas Nigam Limited)
Appellant
VERSUS
Ms. Rajasthan Sewa Sadan, A Society Registered Under, Society Registration Act, 196
Respondents
JUDGEMENT
D.N.PATEL,A.C.J. -
(1.) I.A. No. 4785 of 2016 This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 265 days in preferring this Letters Patent Appeal.
(2.) We have heard learned counsel for the appellant and looking to the reasons stated in this interlocutory application, there are reasons stated in paragraph 8 onwards, as submitted by learned counsel for the appellant.
(3.) Now, learned counsel for the appellant submitted that the reasons have been given in paragraph 4 onwards.;
(2.) We have heard learned counsel for the appellant and looking to the reasons stated in this interlocutory application, there are reasons stated in paragraph 8 onwards, as submitted by learned counsel for the appellant.
(3.) Now, learned counsel for the appellant submitted that the reasons have been given in paragraph 4 onwards.;
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