LAWS(JHAR)-2022-6-144

STATE OF JHARKHAND Vs. SURENDRA KUMAR UPADHYAY

Decided On June 28, 2022
STATE OF JHARKHAND Appellant
V/S
Surendra Kumar Upadhyay Respondents

JUDGEMENT

(1.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 159 days in preferring this Letters Patent Appeal.

(2.) Heard.

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