RAMKESHWAR SINGH, SON OF LATE BINDESHWARI SINGH, RESIDENT OF VILLAGE + P.O. SAKHMOHAN, PATHAURA, P.S. BIBHUTIPUR, DISTRICT Vs. THE BIHAR STATE ELECTION AUTHORITY THROUGH ITS SECRETARY, PATNA

JUDGEMENT

(1.) Re.: Interlocutory Application No. 9707 of 2015 The application is for condonation of delay of three 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 Letter Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly. Re.: Letters Patent Appeal No.2234 of 2015.