Jharkhand High Court
The State Of Jharkhand Through The Chief ... vs Binod Kumar Yadav And Ors on 9 October, 2017
Author: D.N. Patel
Bench: Amitav K. Gupta, D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 168 of 2017
With
L.P.A. No. 171 of 2017
With
L.P.A. No. 201 of 2017
with
L.P.A. No. 205 of 2017
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Appellants: M/s. Advocate General, GP-V, Kumar Sundaram, Syed Ramiz Zafar For the Respondents: M/s. Baleshwar Yadav, Deepak Kumar Dubey
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th 05/Dated: 09 October, 2017 (Oral order) Per D.N. Patel, ACJ.
I.A. No.2766 of 2017 (in L.P.A. No.171 of 2017) I.A. No.3111 of 2017 (in L.P.A. No.201 of 2017) I.A. No.3150 of 2017 (in L.P.A. No.205 of 2017)
1) These interlocutory applications under Section 5 of the Limitation Act has been filed by the appellant for condoning the delay in preferring these Letters Patent Appeals.
2) Having heard learned counsel and looking to the reasons stated in paragraphs 5, 6 and 7 of the interlocutory applications, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeals.
3) Accordingly, these Interlocutory Applications are allowed and delay in filing the concerned Letters Patent Appeals is condoned. L.P.A. Nos.168/2017, 171/2017, 201/2017 & 205/2017
4) These matters will be heard together.
5) Counsel for the respondents submitted that Cont. Case (Civil) No.146 of 2016 and one more Contempt application have been filed against the orders impugned in the concerned Letters Patent Appeals.
6) Registry is directed to enlist the aforesaid Letters Patent Appeals together as well as the Contempt applications arising out of the impugned orders on 7th November, 2017.
(D. N. Patel, ACJ)
Manoj/ (Amitav K. Gupta, J)