STATE OF JHARKHAND Vs. YOGENDRA NATH SWANSI

JUDGEMENT

(1.) This application under Sec. 5 of the Limitation Act has been filed for condonation of 110 days in preferring the present Letters Patent Appeal.

(2.) In view of the statements made in the application and having been satisfied of the cause shown by the appellants, I.A. No. 7920 of 2018 is allowed. L.P.A. No. 234 of 2018, L.P.A. No. 240 of 2018, L.P.A. No. 250 of 2018, L.P.A. No. 267 of 2018, L.P.A. No. 294 of 2018, L.P.A. No. 295 of 2018, L.P.A. No. 301 of 2018 and L.P.A. No. 470 of 2018

(3.) A common issue is involved in all these Letters Patent Appeal and as such, these are taken together and are being disposed of by a common judgment.