STATE OF JHARKHAND Vs. JAIPAL ORAON

JUDGEMENT

(1.) The matter has been heard with the consent of learned counsel for the parties through video conferencing. There is no complaint about any audio and visual quality. I.A. No. 2333 of 2020

(2.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 186 days in preferring this Letters Patent Appeal.

(3.) Heard.