BAIDYANATH PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) RE : I.A. No. 1489 of 2013 in Letters Patent Appeal No. 249 of 2013 Delay of 178 days occurred in filing the above Letters Patent Appeal is condoned.

(2.) INTERLOCUTORY application stands disposed of. 2.Re : Letters Patent Appeal Nos. 459 of 2012 and 249 of 2013

(3.) THESE two Appeals preferred under clause 10 of the Letters Patent arise from the judgment and order dated 22nd December 2011 passed by the learned single Judge in CWJC No. 6962. of 2007.