KUMAR A. S. CONSTRUCTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present interlocutory application has been filed by the appellant for condonation of delay of eight days caused in filing Letters Patent Appeal No.1237 of 2018.

(2.) Learned counsel for the appellant submitted that the Managing Partner of the Firm M/S Kumar A.S. Construction was suffering from illness. She was being treated by a Gynecologist at Gaya between 12.07.2018 and 11.08.2018. She came to Patna on 12.08.2018. Thereafter, she obtained certified copy of judgment under appeal on 13.08.2018. After taking legal opinion, she decided to file letters patent appeal against the judgment dated 20.07.2018. Thereafter, the draft was prepared and the appeal was filed on 28.08.2018. He has further submitted that delay of eight days caused in filing the appeal is neither intentional nor deliberate.

(3.) Learned counsel for the State does not oppose the prayer of the appellant for condonation of delay caused in filing the appeal.