BIHAR SCHOOL EXAMINATION BOARD Vs. MAA DURGA ENTERPRISES

JUDGEMENT

(1.) I.A. No. 1082 of 2010: This is an application for condonation of delay of 67 days in preferring this appeal.

(2.) Heard Mr. P.K.Shahi, the learned Advocate General, alongwith Mr. Purnendu Singh, the learned counsel appearing for the appellants, namely, Bihar School Examination Board and its functionary, and Mr. K.D. Chatterjee, the learned Senior Counsel, alongwith Mr. V.K. Tripathy, the learned counsel for the respondents-writ petitioners.

(3.) Regard being had to the assertions made in the application, we are of the considered opinion that sufficient grounds have been made out for condonation of delay and accordingly the delay in filing the appeal stands condoned.