MANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 09 of 2016 has been filed for condonation of delay of 10 days in filing the Letters Patent Appeal.

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellant has shown sufficient cause to seek condonation of delay of 10 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 09 of 2016 is allowed and delay of 10 days in filing the Letters Patent Appeal is condoned.