RAZIYA KHATUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Interlocutory Application has been filed for condoning the delay which has occurred in preferring this appeal. However, the office has reported that in view of the order dtd. 23/3/2020 and 6/5/2020 passed in suo motu Writ (Civil) No.03 of 2020 by the Hon'ble Supreme Court of India, the matter has to be treated to have been filed within time.

(2.) In the above view of the matter, no order for condonation of delay is required to be passed in the present Interlocutory Application as the appeal is being treated to be preferred within time.

(3.) I.A. No.1441 of 2021 is accordingly disposed of.