STATE OF JHARKHAND Vs. JAISWAL TRADERS

JUDGEMENT

(1.) This interlocutory Application is filed under Section 5 of the Limitation Act praying for condonation of delay of four days in filing this Letters Patent Appeal. Counsel Shri Indrajit Sinha is appearing on behalf of the respondent in this appeal as well as in the Interlocutory Applications.

(2.) Having heard counsel for both sides and looking to the reasons stated in this Interlocutory Application, specially in paragraph 4, 5, 6, 7 and 8 therein, there are reasonable grounds for condonation of four days' delay in filing this appeal. We, therefore, allow this interlocutory application (I.A. No. 1877 of 2013) and condone the delay in filing the Letters Patent Appeal.

(3.) This Interlocutory Application is filed for stay of the impugned order dated 25th February, 2013 passed in W.P. (C) No. 6719 of 2012 by the learned Single Judge.