IMTEYAZ AHMAD, S/O LATE S.K. ENAYAT KARIM, R/O VILLAGE Vs. THE STATE OF BIHAR, THROUGH CHIEF SECRETARY, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Re.:I.A. No. 859 of 2015 in L.P.A. No. 185 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 23 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 859 of 2015 is allowed and delay of 23 days in filing the Letters Patent Appeal is condoned. Re.:I.A. No. 788 of 2015 in L.P.A. No. 169 of 2015