KIRAN KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Re.: Interlocutory Application No. 715 of 2015 The Interlocutory Application has been filed under Sec. 5 of the Limitation Act, 1963 seeking condonation of delay of 24 days in filing of the L.P.A. No. 158 of 2015.

(2.) In view of the averments made in the Interlocutory Application and submissions in support thereof, we find that sufficient cause has been shown to explain the delay in the filing the Appeal. Consequently, such delay is condoned.

(3.) Interlocutory Application stands disposed off. Re.: Interlocutory Application No. 3019 of 2015