STATE OF BIHAR Vs. FOUR STAR PICTURE PALACE

JUDGEMENT

(1.) THERE is delay of 258 days in filing this Letters Patent Appeal. After having heard the learned counsel for the parties and considering the grounds stated in the application for condonation of delay and keeping in mind the latest proposition of delay condonation jurisprudence, we are of the opinion that there was sufficient cause for not filing the appeal within the period of limitation. Therefore, the delay in filing the appeal is condoned. l.A. No. 2553 of 2006 is allowed. Rule is made absolute. No costs.

(2.) WE have heard the learned counsel for the parties on the merit of this appeal.

(3.) WE have been addressed by the learned counsel appearing for the parties. We have also scrutinized, carefully, the factual profile, as well as, examined the text and tenor of the impugned judgment of the learned Single Judge in this appeal, as well as, relevant provisions of law and the case laws.