SAVEX TECHNOLOGIES PRIVATE LIMITED, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the State-respondents.

(2.) The present interlocutory application has been filed for extension of the period of limitation as there is delay of 16 days in preferring the present memo of appeal.

(3.) Learned Counsel for the appellant submits that the time was consumed in seeking legal opinion and only due to this reason the memo of appeal could not be preferred within time.