RAMESHWAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: I.A. No. 969 of 2016 This 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 in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application is allowed and delay in filing the Letters Patent Appeal is condoned.