THE MANAGING COMMITTEE OF THE MADARSA ISLAMIA RABBUL BUX, AT VILLAGE ABADPUR P.O. & P.S. ABADPUR, DISTRICT KATIHAR THROUGH ITS SECRETARY ZAHEERUDDIN AHMAD AND MEMBER SAIDUL ALAM HOLDS POWER OF ATTORNEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Re. : Interlocutory Application No. 2995 of 2015 The application is for condonation of delay of 22 days in filing of the present Letters Patent Appeal.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly. Re.: Letters Patent Appeal No.712 of 2015