SUBHASH CHANDRA MISHRA Vs. RAJA DEEPAK KUMAR MISHRA

JUDGEMENT

(1.) Re.: I.A. No. 929 of 2016

(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 present Letters Patent Appeal.

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