VANDANA GOVINDAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Having heard counsel for the parties as also upon taking into account the facts and circumstances mentioned in this application, the delay of 11 days in filing of this appeal is condoned.

(2.) I.A. No. 3388 of 2010 is allowed.

(3.) In view of the fact that we have condoned the delay in filing of this appeal, we are also inclined to dispose of this appeal on merits at the stage of admission itself.