STATE OF JHARKHAND Vs. RAMPATI YADAV

JUDGEMENT

(1.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 07 days in preferring this Letters Patent Appeal.

(2.) Heard learned counsel for the appellant.

(3.) Having regard to the averments made in the application and submissions made on behalf of the appellant, we are of the view that the State appellant was prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 07 days in preferring the appeal is hereby condoned.