SADHU SHARAN SHGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appeal is barred by limitation.

(2.) AFTER having taken into considerstion the averments made in the limitation petition, we find that a good ground has been made out to condone the delay having occurred in filing the appeal. Accordingly, the delay in filing the appeal is condoned and the limitation petition, thus, shall stand disposed of.

(3.) LETTERS Patent Appeal, thus, shall stand dismissed confirming the order of the learned Single Judge at the admission stage itself. No costs.