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Jharkhand High Court

Gurudayal Singh And Anr vs Union Of India Through The General ... on 25 June, 2014

Author: D.N.Upadhyay

Bench: D.N.Upadhyay

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         M.A.No. 101 of 2013
            1. Gurudayal Singh.
            2. Smt. Raj Kour.                        ...    ...     ...Appellants
                                -Versus-
            Union of India through the General Manager. ...     ...     ...Respondent
                                -----------
            CORAM: THE HON'BLE MR. JUSTICE D.N.UPADHYAY

            For the Appellants:        Mr. Pramod Kumar Jha, Advocate.
            For the Respondent:
                               -----------
            I.A.No. 7999 of 2013

06/ 25.06.2014

This Interlocutory Application has been filed under Section 5 of the Limitation Act to condone the delay of 22 days in presenting the appeal against the judgment dated 27.02.2013 passed by the Railway Claims Tribunal, Ranchi Bench in connection with Case No. OA(IIU)/RNC/2010/0164.

On being satisfied with the grounds taken in the Interlocutory Application, delay of 22 days in filing the appeal is condoned.

I.A.No. 7999 of 2013 stands disposed of.

Put up this appeal under the heading "For Admission".

[D.N.Upadhyay,J.] P.K.S.