THE STATE OF BIHAR Vs. DHIRENDRA PRASAD SHRIVASTAVA

JUDGEMENT

(1.) Heard learned counsel for the parties. Re.: Interlocutory Application No. 3146 of 2015

(2.) The present Interlocutory Application has been filed seeking condonation of delay of 131 days in filing of the Letters Patent Appeal. Taking into consideration the averments made in the Interlocutory Application and after hearing learned counsel for the parties, we find that sufficient cause has been shown for the appeal being filed beyond the limitation period.

(3.) For the reasons aforesaid, the delay in filing of Letters Patent Appeal stands condoned. Interlocutory Application No. 3146 of 2015 stands disposed off. Re.: Letters Patent Appeal No. 758 of 2015