NIRMALA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State of Bihar.

(2.) The instant interlocutory application has been filed by the appellant praying for condoning the delay of 17 days in filing of the instant appeal.

(3.) It is submitted by learned counsel for the appellant that against the order dtd. 28/3/2024, while the limitation expired on 27/4/2024, the appeal was filed after a delay of 17 days ie on 14/5/2024. It was submitted that the delay was not intentional. In fact, the appeal is in time taking into consideration the date of uploading of the judgment.