STATE OF BIHAR Vs. NAGENDRA PRASAD SHARMA

JUDGEMENT

(1.) Re.: Interlocutory Application No.3335 of 2016 The application is for condonation of delay of 205 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.869 of 2016