Jharkhand High Court
Ms India Estates Developments Limited ... vs The State Of Jharkhand Through Its Chief ... on 1 August, 2016
Author: Virender Singh
Bench: Virender Singh, Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 205 of 2016
with
I.A. No. 3233 of 2016
M/s India Estates Developments Limited............. Appellant
Versus
The State of Jharkhand & Others............ Respondent
......
Coram: Hon'ble Mr. Justice Virender Singh, Chief Justice
Hon'ble Mr. Justice Shree Chandrashekhar
......
For the Appellant : Mr. Niraj Kishore, Advocate
For the Respondent : Mr. Atanu Banerjee, G.A.
......
Order No. 04 /Dated : 1st August, 2016
Per Virender Singh, C.J. :
I.A. No. 3233 of 2016
1. Since there is delay of only 05 days in filing the accompanied
appeal reasons for which have been carved out in the instant application
and there being no objection from other side, the same is hereby
condoned.
2. I.A. No. 3233 of 2016 stands disposed of accordingly.
L.P.A. No. 205 of 2016
At the joint request of the parties, adjourned and list again on
30.08.2016.
(Virender Singh, C.J) (Shree Chandrashekhar, J) Mukund/