PRAMOD KUMAR BIHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the delay condonation application.

(2.) AS there are only three days of delay in filing the Letters Patent Appeal against the impugned order of the learned Single Judge and the learned Counsel for the respondents has also, rightly, not objected, the delay, as prayed for, shall stand condoned.

(3.) WITH the consent of the parties, the Letters Patent Appeal has, also, been heard and is being disposed of on merits at the stage of orders itself.