KUMOD KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard I.A. No. 1 of 2023 for condonation of delay in filing LPA 1706 of 2019. For the reasons stated in the application and affidavit, in the interest of litigant delay of about 25 days in filing LPA stands condoned.

(2.) Accordingly, I.A. No. 1 of 2023 stands allowed.

(3.) The present LPA is filed in assailing the order date 23/10/2019 passed in CWJC No. 17784 of 2019.