LAWS(PAT)-2022-10-49

ARAYABHATTA KNOWLEDGE UNIVERSITY, MITHAPUR Vs. MAMTA KUMARI

Decided On October 14, 2022
Arayabhatta Knowledge University, Mithapur Appellant
V/S
MAMTA KUMARI Respondents

JUDGEMENT

(1.) After perusal of the records, we find that the delay in preferring these appeals by the Arayabhatta Knowledge University, Patna have not been condoned.

(2.) In view of the explanation given in the afore-noted interlocutory applications, the delay of 16, 18 and 19 days respectively in preferring these appeals are, hereby, condoned.

(3.) All the interlocutory applications, afore-noted, are allowed.