STATE OF JHARKHAND Vs. RANJEET DAS

LAWS(JHAR)-2019-12-83

HIGH COURT OF JHARKHAND

Decided on December 10,2019

STATE OF JHARKHAND Appellant

VERSUS

Ranjeet Das Respondents

JUDGEMENT

- (1.) I.A. No. 2715 of 2019 This interlocutory application has been filed for condoning the delay of 120 days in preferring the present appeal.
(2.) Vakalatnama has been filed on behalf of the respondents.
(3.) Heard parties.;

Click here to view full judgement.