JITENDRA DEO SINHA Vs. SHAMBHU NATH SAHAY

JUDGEMENT

(1.) The learned counsel for the appellant submits that an interlocutory application under Sec. 5 of the Limitation Act has been filed seeking condonation of delay of 79 days in preferring the present appeal.

(2.) We are satisfied with the cause shown by the appellant in this application and, therefore, the delay of 79 days in preferring this Letters Patent Appeal is hereby condoned.

(3.) I.A. No. 9290 of 2023 is, accordingly, allowed.