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Hasan Raza vs State Of Jharkhand And Others `

Jharkhand High Court · Decided on 20 September 2024 · Citation: (2024) 09 JH CK 0001

HON’BLE JUDGES
Anubha Rawat Choudhary, J
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous Petition No.1427 Of 2023 With I.A. No. 8064 Of 2024
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Judgment

9 paragraphs · 157 words

Anubha Rawat Choudhary, J

1.

I.A. No. 8064 of 2024 has been filed for condonation of delay  of 18 days in preferring this CMP.

2.

Considering the averments made in the interlocutory application, I.A. No. 8064 of 2024 is hereby allowed and the delay of

18 days in filing the CMP is accordingly condoned.

CMP No. 1427 of 2023

3.

This petition has been filed for restoration of Civil Miscellaneous Petition No. 1071 of 2022 which stood dismissed for default in account of non-compliance of order dated 06.10.2023.

4.

The learned counsel for the petitioner submits that due to inadvertence, the defect could not be removed and due to peremptory order, the case was dismissed.

5.

Counsel for the respondents has no serious objection to the prayer for restoration.

6.

Accordingly, this CMP is disposed of and time for removal of defects granted vide order dated 06.10.2023 in CMP No. 1071 of 2022 is extended till 18.10.2024.