Jharkhand High Court
Abdul Rajak vs The Central Coalfields Limited And ... on 11 June, 2020
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 263 of 2018
With
I.A. No. 3050 of 2019
Abdul Rajak ... ... ... ... Appellant
Versus
The Central Coalfields Limited and others ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Appellant: Mr. Navin Kumar Singh, Advocate
For Resp. No.1-5: Mr. Amit Kumar Das, Advocate
For Resp. No.6: Ms. Preity Sinha, Advocate
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Oral Order
Per Dr. Ravi Ranjan, C.J.
05/Dated: 11.06.2020 I.A. No.3050 of 2019 With consent of the parties, hearing of this matter has been done through video conferencing.
This Interlocutory Application has been filed for condoning the delay of 20 days, which has occurred in preferring this appeal.
Heard Mr. Navin Kumar Singh, learned counsel appearing for the appellant, Mr. Amit Kumar Das, learned counsel appearing for the respondent No.1 and Ms. Preity Sinha, learned counsel appearing for respondent No.6.
Having regard to the averments made in this application, we are of the view that the appellant was prevented by sufficient cause from preferring the appeal within the period of limitation.
Accordingly, I.A. No.3050 of 2019 is allowed and delay of 20 days in preferring the appeal is condoned. L.P.A. No.263 of 2018
Heard the parties.
Let the learned counsel appearing for respondent No.1 produce the letter dated 21.09.1978 written by the complainant seeking appointment of the writ petitioner as well as the written -2- statement/reply submitted by the writ petitioner during the disciplinary proceedings before the next date of hearing.
Put up on 09.07.2020.
(Dr. Ravi Ranjan, C.J.) Manoj/Raman (Sujit Narayan Prasad, J.)