DR. RAM BALAK SINGH GAYA HOMEOPATHIC COLLEGE AND HOSPITAL, AMWAN, BODH GAYA THROUGH ITS PRINCIPAL DR. RAVINDRA KUMAR, AMWAN BODH GAYA Vs. THE UNION OF INDIA THROUGH SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE, DEPARTMENT OF AYUSH I.R.C.S. ANNEXE BUILDING, 1

JUDGEMENT

(1.) Re. : Interlocutory Application No.8487 of 2015

(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.1886 of 2015