SAPNA SUMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Interlocutory Application No. 1 of 2021 The present Interlocutory application has been filed for condoning the delay of 103 days, which has taken place in filing of the present appeal.

(2.) Considering the averments made in the present petition, we are of the view that sufficient cause has been shown so as to condone the delay in filing the appeal. Accordingly, I.A. No. 1 of 2021 stands allowed.

(3.) The present Letters Patent Appeal has been filed against the order dtd. 4/3/2021 passed by the learned Single Judge of this Court in CWJC No. 23475 of 2018.