ASHUTOSH KUMAR KARN Vs. TILKA MANJHI BHAGALPUR UNIVERSITY

JUDGEMENT

(1.) Re.:I.A. No. 9173 of 2015

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

(3.) Consequently, the Interlocutory Application is allowed and delay in filing the Letters Patent Appeal is condoned.