ARUN KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re : I.A. No. 2 of 2019 in L.P.A. No. 356 of 2019 After having heard learned counsel for the appellants, we are satisfied that the sufficient cause has been shown to condone the delay. Delay is, accordingly, condoned and the Appeal shall be treated to be within time.

(2.) Another L.P.A. bearing L.P.A. No. 769 of 2018 arising out of C.W.J.C. No. 7782 of 2018 (Arun Kumar Jha and Ors. Vs. State of Bihar and Ors.) had also been preferred by the same set of appellants seeking to set aside the order dtd. 17/5/2018 whereby the same Single Judge has deemed it fit and proper to recall the order dtd. 17/5/2018 passed in C.W.J.C. No. 7782 of 2018 to the extent of granting status quo. The order is extracted hereinbelow:-

(3.) It is important to indicate here that C.W.J.C. No. Patna High Court L.P.A No.356 of 2019 dt. 13/5/2019 7782 of 2018, the writ petitioners came before this Court with a prayer for the following reliefs:-