LAWS(JHAR)-2023-5-112

STATE OF JHARKHAND Vs. LAXMAN PRASAD

Decided On May 01, 2023
STATE OF JHARKHAND Appellant
V/S
LAXMAN PRASAD Respondents

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 152 days, which has occurred in preferring this appeal.

(2.) No counter affidavit to the delay condonation application has been filed.

(3.) Heard the learned counsel for the appellants.