THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, MINOR IRRIGATION DEPARTMENT, GOVT. OF BIHAR, PATNA Vs. PARMESHWAR NATH MISHRA, SON OF LATE DEVIDYAL MISHRA, RESIDENT OF VILLAGE + P.O.

JUDGEMENT

(1.) Re.:I.A. No. 3161 of 2015 The application is for condonation of delay of 1 year 67 days in filing the Letters Patent Appeal.

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellants have shown sufficient cause to seek condonation of delay of 1 year 67 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 3161 of 2015 is allowed and delay of 1 year 67 days in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 768 of 2015