LAWS(PAT)-2011-2-51

ANITA KUMARI Vs. STATE OF BIHAR

Decided On February 07, 2011
ANITA KUMARI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Re. Interlocutory Application No. 713 of 2011.

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

(3.) Interlocutory Application stands disposed of.