LAWS(PAT)-2018-4-132

SIRAT SULTANA Vs. STATE OF BIHAR

Decided On April 30, 2018
Sirat Sultana Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Delay of 149 days in filing of this appeal is condoned. I.A. No. 3015 of 2018 stands allowed and disposed of.

(2.) Leave granted to the appellant to file this appeal. I.A. No. 3016 of 2018 stands allowed and disposed of.

(3.) Seeking exception to an order dated 16.10.2017 passed by the learned Writ Court in C.W.J.C. No. 15196 of 2013 this appeal has been filed by the appellant.