SURESH CHANDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: Interlocutory Application No. 5264 of 2015

(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 170 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 5264 of 2015 is allowed and delay of 170 days in filing the Letters Patent Appeal is condoned.