JAGDISH CHANDRA GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Interlocutory Application has been filed under Section 5 of the Limitation Act for condoning the delay of 37 days in preferring the instant appeal.

(2.) It has been stated in the Interlocutory Application, referring to the ground for condoning the delay, that delay in preferring the appeal is caused due to illness of the writ petitioner-appellant, who was suffering from jaundice.

(3.) It has been submitted by learned counsel for the appellant that if the limitation is not condoned, the appellant will suffer irreparable loss and injury and further the appellant would be rendered to be remediless.