STATE OF JHARKHAND Vs. RATAN KUMAR VISHWAKARMA

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.

(2.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 145 days in preferring this Letters Patent Appeal.

(3.) Heard.