URMILA DEVI AND ORS. Vs. SUPERINTENDENT OF POLICE, GUMLA AND ORS.
LAWS(JHAR)-2019-12-139
HIGH COURT OF JHARKHAND
Decided on December 16,2019

Urmila Devi And Ors. Appellant
VERSUS
Superintendent Of Police, Gumla And Ors. Respondents

JUDGEMENT

- (1.) Interlocutory application being I.A. No.4484 of 2019 in M.A. No.357 of 2018 has been preferred for condonation of delay of 302 days in preferring the appeal for enhancement of the Award by the appellants/claimants.
(2.) I.A. No.968 of 2018 in M.A. No.31 of 2018 has been preferred for condonation of delay of 171 days in preferring the appeal for setting aside the award by the appellant- Superintendent of Police, Gumla.
(3.) Having considered rival submissions of the parties and gone through the statement made in the concerned I.As., i.e. I.A. No.4484 of 2019 in M.A. No.357 of 2018 for condonation of delay of 302 days in preferring the appeal and I.A. No.968 of 2018 in M.A. No.31 of 2018 for condonation of delay of 171 days in preferring the appeal are hereby allowed.;


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