BIHAR STATE CREDIT Vs. APIC CHEMICAL PVT. LTD

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel for the private respondents.

(2.) Though the Court is not satisfied with the reasons indicated in the limitation petition for delay of 276 days, but in larger interest of justice and to test the bonafide of the appeal, the delay is condoned. I.A. No. 8051 of 2015 is allowed and then the matter is taken up on merits.

(3.) Vide order dtd. 22/9/2014, the writ application of the private respondents was allowed and the decision dtd. 15/4/2014, which had turned down the request of the private respondent for extending the benefit of O.T.S.-2009, has been quashed. Therefore, the appeal.