KHIRODHAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been taken up through Video Conferencing with the consent of learned counsel for the parties. They have no complaint whatsoever regarding audio/visual quality.

(2.) This application has been filed for condoning the delay of about six months, which has occurred in preferring the present appeal. However, the office has reported that in view of the order dtd. 23/3/2020 and 6/5/2020 passed in suo moto Writ Civil No. 03 of 2020 by the Hon'ble Supreme Court, the appeal is to be treated to have been filed within time.

(3.) Ordered accordingly.