UTTAM KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Interlocutory Application has been filed for condoning the delay of 7 days, which has occurred in preferring the present appeal.

(3.) Having regard to the facts and circumstances as mentioned in the application and also considering the facts that no counter affidavit has been filed, opposing the interlocutory application, by the respondents, we are of the opinion that the appellant was prevented by sufficient cause from preferring the appeal within the period of limitation.