SULOCHANA RAVI @ SULOCHANA DEVI, DAUGHTER OF PRABHU MANDAL AND WIFE OF SRI RAVINDRA KUMAR MANDAL, RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Re.:I.A. No. 2800 of 2015 The application is for condonation of delay of 185 days in filing the Letters Patent Appeal.

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellant has shown sufficient cause to seek condonation of delay of 185 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 2800 of 2015 is allowed and delay of 185 days in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 646 of 2015