GANGA NAND PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) I. A. No.5366 of 2015 has been filed for condonation of a delay of 1 year and 231 days in filing of the present Letters Patent Appeal. Delay is condoned for the reasons stated in the condonation application. I. A. is allowed.

(3.) Matter is now heard on merit.