BIHAR STATE HOUSING BOARD Vs. RAM BINAY PRASAD

JUDGEMENT

(1.) The application is for condonation of delay of 1 year 330 days in filing the Letters Patent Appeal.

(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 1 year 330 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 7000 of 2015 is allowed and delay of 1 year 330 days in filing the Letters Patent Appeal is condoned.