LAWS(PAT)-2019-10-50

JAILAL PASWAN Vs. STATE OF BIHAR

Decided On October 18, 2019
Jailal Paswan Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The cause shown is sufficient. The delay is condoned.

(3.) The appeal shall be treated to be within time. Interlocutory Application stands allowed.