STATE OF BIHAR Vs. RANJANA SINHA

JUDGEMENT

(1.) AFTER having heard learned Counsels appearing for the parties and considering the facts and circumstances, as well as, the grounds stated in the application for condonation of delay, we are satisfied that there was sufficient cause for not filing this Letters Patent Appeal within time. The application for condonation of delay shall, therefore, stand allowed and the delay of 174 days in filing the Letters Patent Appeal shall stand condoned.

(2.) RULE is made absolute. No costs.

(3.) ACCORDINGLY, this Letters Patent Appeal shall stand dismissed with costs.