LAWS(JHAR)-2020-11-5

MD KARIMUDDIN MOMIN Vs. STATE OF JHARKHAND

Decided On November 04, 2020
Md Karimuddin Momin Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. None of the parties has raised any complaint regarding audio and visual quality. I.A. No.3646 of 2018

(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 749 days in preferring this Letters Patent Appeal.

(3.) Heard.