STATE OF BIHAR Vs. SAWALIA RAI

JUDGEMENT

(1.) Re.: I.A. No. 5408 of 2017

(2.) Learned counsel for the appellant submits that the delay in filing the appeal may be condoned as after the order dated 29.11.2016 passed in C.W.J.C. No. 15375 of 2010 came to the knowledge of the authorities necessary steps were taken for filing the appeal and after due scrutiny the decision was taken to prefer an appeal against the aforesaid order.

(3.) Having heard learned counsel for the appellant, there are adequate grounds for condoning the delay as sufficient cause has been made out by the appellants for explaining the delay in filing the appeal. As such, the delay in filing the appeal stands condoned.