STATE OF BIHAR Vs. HARENDRA NATHTIWARI

JUDGEMENT

(1.) I.A. No.9583 of 2014

(2.) We are satisfied with the reasons assigned for the belated filing of the Letters Patent Appeal. The application is, accordingly, ordered, and delay is condoned.

(3.) This Letters Patent Appeal is preferred against the common order dated 18.02.2014 passed by the learned Single Judge in Civil Writ Jurisdiction Case Nos.22052 and 22072 of 2013.