NITYANAND JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual quality.

(2.) In view of the explanation submitted by the concerned, no further order is required in the matter of explanation which has been sought vide order dtd. 19/10/2020. I.A. No. 5957 of 2020:

(3.) The instant interlocutory application is under Sec. 5 of the Limitation Act for condoning the delay of 144 days in preferring the instant appeal.