STATE OF BIHAR THROUGH THE CHIEF SECRETARY AND ORS. Vs. M/S. KUMAR CONSTRUCTION COMPANY THROUGH ITS PROPRIETOR NARENDER KUMAR SINGH

JUDGEMENT

(1.) This interlocutory application has been filed praying for condonation of delay of 100 days occurred in filing the civil revision application. It is stated that the delay has occurred in obtaining the departmental approval and thus there is no deliberate laches on the part of the petitioner-State in preferring the application.

(2.) I have heard learned counsel for the parties on the prayer for limitation and upon being satisfied by the reasons assigned, the prayer is allowed.

(3.) The delay is condoned. This interlocutory application is allowed.