STATE OF BIHAR Vs. BRIJENDRA KUMAR MISHRA

JUDGEMENT

(1.) Reg. I.A. No. 6538/2009. This is an application for condonation of 400 days of delay in preferring the appeal.

(2.) This Court had earlier issued notice to the respondent. On perusal of the office notes it transpires that the service of notice on respondent has been treated to be valid.

(3.) In view of the aforesaid we presume there is no opposition for condonation of delay and, accordingly, the delay in filing the appeal stands condoned. I.A. No. 6538/2009 is, accordingly, allowed.