DR. GOVIND PRASAD SRIVASTAVA, SON OF LATE BINDESHARI PRASAD, RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPTT. OF HEALTH, BIHAR PATNA

JUDGEMENT

(1.) (Oral) - Re. Interlocutory Application No.5570 of 2016. The application is for condonation of delay of 68 days in filing of the present Letters Patent Appeal.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly. Re: Letters Patent Appeal No.1458 of 2016.