NUTAN KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.:I.A. No. 2530 of 2015 The application is for condonation of delay of 1 year and 185 days 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 1 year and 185 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 2530 of 2015 is allowed and delay of 1 year and 185 days in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 573 of 2015