DUKHI SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Re.: I.A. No. 2414 of 2015 The application is for condonation of delay of 45 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 45 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 2414 of 2015 is allowed and delay of 45 days in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 545 of 2015