B.N. MANDAL UNIVERSITY, LALOONAGAR, MADHEPURA THROUGH ITS VICE CHANCELLOR Vs. AMIT PRATAP ROY, S/O BRINDA PRASAD ROY, RESIDENT OF QTR NO. T/32, POSTAL COLONY, BARMASIS, POST + DISTRICT

JUDGEMENT

(1.) I.A. No. 7674 of 2015

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellants have shown sufficient cause to seek condonation of delay of 50 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 7674 of 2015 is allowed and delay of 50 days in filing the Letters Patent Appeal is condoned. L.P.A. No. 1702 of 2015