PATNA UNIVERSITY Vs. VINAY KUMAR KANTH

JUDGEMENT

(1.) AFTER having heard learned counsel for the parties and considering the grounds stated in the application for condonation of delay, we are satisfied that there was sufficient cause for not filing the appeal within time. The application for condonation of delay shall, therefore, stand allowed and the delay in filing the appeal shall stand condoned.

(2.) ACCORDINGLY , the rule is made absolute. No costs.

(3.) LET there be a skeleton projection of facts which are relevant and material and which have led the parties to the present Letters Patent Appeal.