YUBRAJ PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Interlocutory Application No. 434 of 2016:

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out the condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly.