SUNITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the respondents. Re. Interlocutory Application No.1 of 2018 (8915 of 2018).

(2.) The aforementioned Interlocutory Application has been filed with a prayer for condonation of delay of 31 days in filing the present appeal.

(3.) Considering the grounds taken in the Interlocutory Application showing sufficient reasons for not filing the appeal in time, the delay of 31 days in filing the present appeal is hereby condoned.