THE CHIEF GENERAL MANAGER, EAST ZONE N.T.P.C., PATNA Vs. MAHBOOB AZIM. S/O LATE IFTIKHAR AHMAD. RESIDENT OF VILLAGE

JUDGEMENT

(1.) Interlocutory Application No. 3263 of 2015 The application is for condonation of delay of 78 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 78 days in filing of the appeal is condoned.

(3.) Interlocutory Application stands disposed off. Re.: Letters Patent Appeal No. 780 of 2015