SUDHESH KUMAR Vs. SYED MASHIULLAH

JUDGEMENT

(1.) I.A. No. 7962 of 2013 has been filed for condonation of delay of 5 days in filing the Letters Patent Appeal.

(2.) For the reasons mentioned in the Interlocutory Application, the delay in filing the present Letters Patent Appeal is condoned. I.A. No. 7962 of 2013 is, accordingly, allowed. Re : L.P.A. No. 1412 of 2013.

(3.) The challenge in the present Letters Patent Appeal is to an order dated 19.08.2013 passed by the learned Single Judge in C.W.J.C. No. 2790 of 2011 whereby the writ application filed by the respondents 1st set was allowed.