KAUSHALEYA DEVI, WIFE OF LATE ASHOK KUMAR SHUKALA, RESIDENT OF VILLAGE Vs. THE CHAIRMAN, (BIHAR STATE ELECTRICITY BOARD), B.S.E.B., VIDUT BHAWAN, PATNA

JUDGEMENT

(1.) Re.: I.A. No. 978 of 2016 The application is for condonation of delay of one day 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 one day in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 978 of 2016 is allowed and delay of one day in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 253 of 2016 Heard learned counsel for the parties.