Jharkhand High Court
Arvind Ballabh Chaubey vs The State Of Jharkhand And Ors on 12 May, 2014
Author: R. Banumathi
Bench: Chief Justice, Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 37 of 2014
Arvind Ballabh Chaubey ... ... Appellant
Vs.
The State of Jharkhand & Ors.... ... Respondents
CORAM: HON'BLE THE CHIEF JUSTICE.
HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR.
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For the Appellant : Mr. Mahesh Tewari, Adv.
For the Respondents : Mr. K. Sunderam, J.C. to A.A.G.
Order No. 03 ------ Dated: 12th May, 2014
I.A. No. 734 of 2014 This interlocutory application has been filed seeking condonation of delay of 04 days in preferring the present Letters Patent Appeal.
2. In support of the affidavit, it is stated that after certified copy of the impugned order dated 19.12.2013 was obtained by the appellant, he contacted the counsel at Ranchi and collected the necessary papers for filing the Letters Patent Appeal. In this process, the delay of 04 days have occurred, which was neither intentional nor deliberate.
3. In view of the above, the delay in filing the Letters Patent Appeal is condoned.
4. Accordingly, I.A. No. 734 of 2014 is allowed.
5. This Letters Patent Appeal be listed after eight weeks under the appropriate heading as per roster.
(R. Banumathi, C.J.) (Shree Chandrashekhar, J) R.K./Satyarthi