Jharkhand High Court
Mina Sinha And Ors vs Indian School Of Mines Through Its ... on 30 June, 2015
Author: D.N. Patel
Bench: D. N. Patel, Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No.2662 of 2014
In
L.P.A. No.177 of 2014
Mina Sinha and others ... ... ... ... Appellant
Versus
Indian School of Mines and others ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Appellants: Mr. Piyush Chitresh
For the Respondents: Mr. Amit Sinha
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04/Dated: 30th June, 2015
Per D.N. Patel, J
1) This interlocutory application under Section 5 of the Limitation Act has been filed by the appellants for condonation of delay of 77 days in preferring the instant appeal.
2) Having heard learned counsel and looking to the reasons stated in paragraphs 2, 3, 4 and 5 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the appeal.
3) Accordingly, I.A. No. 2662 of 2014 is allowed and delay in filing the instant appeal is condoned.
4) Registry is directed to enlist the matter under the heading 'For Admission' on 6th July, 2015.
(D. N. Patel, J)
Manoj/ (Ratnaker Bhengra, J)