Jharkhand High Court
Life Insurance Corporation vs Ramesh Chandra Seth on 3 March, 2020
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L. P. A. No. 705 of 2018
with
I.A. No. 1081 of 2019
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Life Insurance Corporation, Jamshedpur & Ors. .... .... Appellants
Versus
Ramesh Chandra Seth .... .... Respondent
with
L. P. A. No. 710 of 2018
with
I.A. No. 1079 of 2019
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Life Insurance Corporation, Jamshedpur & Ors. .... .... Appellants
Versus
Ranatosh Paul .... .... Respondent
With
L. P. A. No. 706 of 2018
with
I.A. No. 1083 of 2019
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Life Insurance Corporation, Jamshedpur & Ors. .... .... Appellants
Versus
K. Prabhakar Rao .... .... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Appellants : Mr. Sachin Kumar, Advocate
For the Respondents : Mr. P.A.S. Pati, Advocate
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Oral Order
Per Dr. Ravi Ranjan, C.J.
Order No. 06 Dated 03rd March, 2020 I.A. No. 1081/2019 in L. P. A. No. 705/2018, I.A. No. 1079/2019 in L. P. A. No. 710/2018 & I.A. No. 1083/2019 in L. P. A. No. 706/2018 These applications have been filed for condoning the delay of 65 days, which has occurred in preferring the respective appeals.
Heard the parties.
Having regard to the averments made in these applications, we are of the view that the appellants were prevented by sufficient cause from preferring these appeals within the period of limitation.
Accordingly, I.A. Nos. 1081/2019, 1079/2019, 1083/2019 are allowed and delay of 65 days in preferring these appeals is condoned. L. P. A. Nos. 705/2018, 710/2018 & 706/2018 As prayed on behalf of the appellants, put up these matters on 18.03.2020.
However, it is made clear that there must be compliance of the direction contained in the earlier order dated 14.11.2019 with regard to the payment of the provisional pension to the employee and if the same has already not been paid, the appellants will owe an explanation for that.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) A.K. Verma / A.K. Tiwari