MANJU KUMARI Vs. KUMUD KUMARI

JUDGEMENT

(1.) Re.: Interlocutory Application No. 8126 of 2016:

(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.