DHANANJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application is filed to condone the delay of 245 days in filing the appeal challenging the judgment of the learned Single Judge in W.P. (S) No. 1849 of 2021, dt. 7/8/2023.

(2.) In the application filed seeking condonation of delay, it is contended by the applicants that he was not aware of the dismissal of his case by the learned Single Judge and he came to know about it only in February, 2024, when he contacted the office of his lawyer and requested the office clerk of the lawyer to obtain certified copy of the order of the learned Single Judge.

(3.) He states that the certified copy was applied on 24/2/2024 and was handed over on 7/3/2024 and he was informed about it only in the 3rd week of March, 2024.