ANUP KUMAR SARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) An interlocutory application under Sec. 5 of the Limitation Act has been filed seeking condonation of delay of 15 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 15 days in preferring this Letters Patent Appeal is condoned.

(3.) I.A. No. 872 of 2024 is, accordingly, allowed.