STATE OF BIHAR Vs. VISHNU SUGAR MILLS LTD.

JUDGEMENT

(1.) AS ill luck would have been, a very ticklish, but interesting, question has emerged in this group of four Letters Patent Appeals, by invocation of Clause 10 of the Letters Patent of the Patna High Court Rules, directed against one composite order of the learned Single Judge, dated 28.2.2005 passed in a group of four writ petitions viz. CWJC Nos. 15586 and 16311 of 2004 and CWJC Nos. 174 and 343 of 2005.

(2.) LA . No. 4052 of 2005 in L.P.A. No. 882 of 2005, has been filed for condonation of delay of 123 days, whereas LA. No. 4012 of 2005 in L.P.A. 873 of 2005, LA. No. 4016 of 2005 in L.P.A. 874 of 2005 and LA. No. 4019 of 2005 in L.P.A. No. 875 of 2005 have been filed for condonation of delay of 135 days in filing these Letters Patent Appeals against the impugned order of the learned Single Judge.

(3.) LATER on, all these group of four appeals came to be placed for admission and the matter came to be admitted by order dated 18.10.2005 passed in L.P.A. No. 875 of 2005 and analogous appeals but without, specifically, mentioning of passing any order on delay condonation applications.