Jharkhand High Court
Jharkhand Urja Vikas Nigam Limited ... vs Shivam Builders And Developers on 18 July, 2024
Author: S.N. Pathak
Bench: S.N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 268 of 2023
1.Jharkhand Urja Vikas Nigam Limited through its Chairman-cum-Managing
Director, Ranchi, having its office at Engineers' Bhawan, HEC Dhurwa, P.O.
-Dhurwa, P.S. -Dhurwa, District- Ranchi.
2.Jharkhand Bijli Vitran Nigam Limited through its Managing Director,
Engineers' Bhawan, HEC, Dhurwa, P.O. -Dhurwa, P.S. -Dhurwa, District-
Ranchi. ..... Appellants
Versus
1. Shivam Builders and Developers, a partnership firm, having its office at
Main Road, Chakradharpur, P.O. -Chakradharpur, Chakradharpur, District-
West Singhbhum, Jharkhand through one of its partners, Mr. Nikesh
Singhania, Son of Mr. Sushil Singhania, Resident of Potka Ward No. -19,
P.O. and P.S. -Chakradharpur, District-West Singhbhum.
2. The General Manager cum Chief Engineer, Jharkhand Bijli Vitran Nigam
Limited, P.O. and P.S. -Bistupur, Jamshedpur, Singhbhum East.
3. Electrical Superintending Engineer, Jharkhand Bijli Vitran Nigam Limited,
Electrical Supply Circle, Chaibasa, P.O. & P.O. -Chaibasa, Singhbhum West.
4. The Electrical Executive Engineer, Jharkhand Bijli Vitran Nigam Limited,
Electrical Supply Division Chakradharpur, Electrical Supply Circle,
Chaibasa, P.O. & P.S. -Chaibasa, District- Singhbhum West.
5. The Assistant Electrical Engineer Jharkhand Bijli Vitran Nigam Limited
Electrical Supply Division, Chakradharpur Electrical Supply Circle,
Chaibasa, P.O. & P.S. -Chaibasa, District -Singhbhum West.
..... Respondents
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CORAM: HON'BLE DR. JUSTICE S.N. PATHAK HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Appellants- JUVNL : Mr. Mrinal Kanti Roy, G.A.-I
For the Respondents : None
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08/ Dated: 18.07.2024
I.A. No. 1245 of 2024
The instant Interlocutory Application has been filed for condonation of delay of 318 days in filing present L.P.A. No. 268 of 2023.
2. Mr. Mrinal Kanti Roy, learned counsel representing JUVNL submits that since some more documents were required for filing the instant appeal for better appreciation of the case, which took some time and thereafter only the appeal was drafted and filed.
3. It appears that just to frustrate the order passed by the learned Single Judge, this appeal has been filed. This Court is not at all satisfied with the reasons assigned by learned counsel for the petitioner in the limitation matter.
4. The limitation petition i.e. I.A. No. 1245 of 2024 is dismissed.
5. Resultantly, this Letters Patent Appeal also stands dismissed.
6. All I.As. stand closed.
(Dr. S.N. Pathak, J.) (Arun Kumar Rai, J.) Pramanik/Suman 2