STATE OF JHARKHAND Vs. SANTOSH PANDA

JUDGEMENT

(1.) These interlocutory applications have been filed by the State of Jharkhand seeking condonation of delay in filing these Letters Patent Appeals - in one of the matters the delay is of 412 days.

(2.) We have heard Mr. Mithilesh Singh, the learned GA IV, Mr. Ashutosh Anand, the learned AAG III and Mr. Gaurang Jajodia, the learned AC to GP II appearing for the State of Jharkhand.

(3.) Mr. Sunil Kumar, the learned Standing Counsel appears for the NCTE and Mr. Arvind Kumar Chaudhary, Mr. Rohit Sinha, and Mr. Ajit Kumar, the learned counsels appear for the private respondents in the respective Letters Patent Appeals.