THE UNION OF INDIA, THROUGH DIVISIONAL RAILWARY MANAGER, EAST CENTRAL RAILWAY (ECR), DANAPUR, PATNA Vs. SRI DIN DAYAL GUPTA & SONS, VENDING CONTRACTOR, PATNA SAHEB RAILWAY STATION, THROUGH ITS PROPRIETOR RAM NARAYAN GUPTA, S/O LATE DIN DAYAL GUPTA, RESIDENT OF MOHALLA

JUDGEMENT

(1.) Re.:I.A. No. 1136 of 2015 in L.P.A. No. 251 of 2015 The application is for condonation of delay of 210 days in filing the Letters Patent Appeal.

(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 210 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 1136 of 2015 is allowed and delay of 210 days in filing the Letters Patent Appeal is condoned. Re.:I.A. No. 1304 of 2015 in L.P.A. No. 296 of 2015