LAWS(JHAR)-2022-12-48

SANTOSH KUMAR Vs. STATE OF JHARKHAND

Decided On December 20, 2022
SANTOSH KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 443 days in preferring this Letters Patent Appeal.

(2.) Heard.

(3.) No counter affidavit has been filed opposing the prayer for condoning the delay.