Jharkhand High Court
Damodar Valley Corporation (Dvc) And ... vs Mathur Lal Shahi on 28 August, 2025
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 241 of 2025
Damodar Valley Corporation (DVC) and others ... Appellants
Versus
Mathur Lal Shahi ... ... ... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Appellants : Ms. Khalida Haya Rashmi, Advocate Ms. Shreya anugrah Balmuchu, Advocate For the Respondent: Mrs. M.M. Pal, Sr. Advocate Mrs. Manjusri Patra, Advocate
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05/Dated: 28.08.2025 I.A. No. 5727 of 2025
1) Heard the counsel for the parties.
2) For the reasons stated in the application duly supported by the affidavit of the Manager, HR of the appellant corporation, we find sufficient cause has been shown to condone the delay of 194 days' in filing of the appeal. Accordingly, the delay of 194 days' in filing the appeal is condoned.
3) Accordingly, I.A. 5727 of 2025 stands disposed. L.P.A. No. 241 of 2025
4) List this case on 11.09.2025 under the heading "For Admission".
(Tarlok Singh Chauhan, C.J.) (Rajesh Shankar, J.) Sharda/MM/ Cp.01