RAJ KISHORE SINGH, SON OF LATE VIDYA SINGH, RESIDENT OF VILLAGE Vs. THE BIHAR STATE ELECTRICITY BOARD, THROUGH ITS CHAIRMAN, VIDYUT BHAWAN, BAILEY ROAD, PATNA

JUDGEMENT

(1.) Re : Interlocutory Application No.651 of 2016 The application is for condonation of delay of 112 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.178 of 2016