Jharkhand High Court
The State Of Jharkhand Through The ... vs Ms Cwe Soma Consortium Through Its ... on 13 November, 2014
Author: Virender Singh
Bench: Virender Singh, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No.309 of 2014
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The State of Jharkhand through the Secretary, Water Resources Department .... Appellant Versus M/s. CWE-SOMA Construction & Ors. .... Respondents
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CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE HON'BLE MR. JUSTICE D.N. PATEL
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For the Appellant : Mr. Ajit Kumar, Additional Advocate General For the Respondents : Mr. Ashwarya Sinha, Advocate : Mr. Mukesh Kumar Sinha, Advocate
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05/ Dated: 13 November, 2014 th Per Virender Singh, C.J.:
Caveat Petition No.164/2014 Mr. Mukesh Kumar Sinha appears for caveator M/s. CWE-SOMA Construction.
Caveat No.164/2014 thus stands discharged. I.A. No.5870 of 2014 Through the instant application applicant-State is seeking condonation of 21 days delay in filing the instant appeal.
Issue notice to the Respondent No.1 only in the limitation matter.
Mr. Mukesh Kumar Sinha, learned counsel accepts notice on behalf of Respondent No.1. Service is thus complete.
Learned counsel for the Respondent No.1 has not raised any objection against the instant application. Even otherwise the State has been able to carve out sufficient grounds for condonation of the aforesaid delay.
We thus, allow the instant application and condone the said delay.
I.A. No.5870 of 2014 stands disposed of. L.P.A. No.309 of 2014
Issue notice to the Respondent No.1 only in the main appeal.
Mr. Mukesh Kumar Sinha, learned counsel accepts notice on behalf of Respondent No.1. Service is thus complete.
List again on 20.11.2014 for consideration.
(Virender Singh, C.J.) (D.N. Patel, J.) Birendra/