RIZWANA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 118 days in preferring this Letters Patent Appeal.

(2.) Heard.

(3.) In view of the submissions made on behalf of the parties and the averments made in the interlocutory application, we are of the view that the appellant was prevented by sufficient cause in preferring the appeal within the period of limitation.