RITU KUMARI, D/O SRI KRISHNA CHANDRA PRASAD, RESIDENT OF PUNPUN BAZAR, P.O. AND P.S. Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, PATNA

JUDGEMENT

(1.) Re.: Interlocutory Application No. 2353 of 2015 The application is for condonation of delay of 2 days in filing of the appeal.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, the delay of 2 days in filing of the appeal is condoned.

(3.) Interlocutory Application stands disposed of. Re.: Letters Patent Appeal No. 531 of 2015