SURESH KUMAR RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been filed under Sec. 5 of the Limitation Act, 1963 seeking condonation of delay of 145 days in preferring L.P.A No.166 of 2024.

(2.) In this application, the appellants have stated as under:

(3.) In view of the statements made in the application, we think that sufficient cause has been shown by the appellants for condoning the delay of 145 days in filing this Letters Patent Appeal and, accordingly, I.A No. 4138 of 2024 is allowed.