SHAMBHU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re. I.A. No. 5678 of 2010. Heard the learned Advocates.

(2.) This application under Section 5 of the Limitation Act is made by the appellant for condonation of delay of 184 days occurred in filing the Letters Patent Appeal.

(3.) On the facts and in the circumstances of the case, the delay is condoned.