STATE OF JHARKHAND Vs. AMIR KUMAR CHAKRABORTY

JUDGEMENT

(1.) This interlocutory application has been filed under Sec. 5 of the Limitation Act, 1963 for condoning the delay of 683 days in preferring L.P.A No. 245 of 2024.

(2.) Referring to the judgment in 'Postmaster General v. Living media India Ltd.' (2012) 3 SCC 563, Mr. Kumar Sidharth, the learned counsel for the respondents submits that a casual approach of the State-respondent need not be overlooked and the statements made in I.A No. 4323 of 2024 do not provide sufficient cause for condoning the delay of 683 days.

(3.) In I.A No. 4323 of 2024 the applicant-State of Jharkhand has stated as under: