BIRSA AGRICULTURAL UNIVERSITY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 7557 of 2023 in L.P.A. No. 430 of 2023 With I.A. No. 7885 of 2023 in L.P.A. No. 459 of 2023 With I.A. No. 7887 of 2023 in L.P.A. No. 460 of 2023 These interlocutory applications have been filed under Sec. 5 of the Limitation Act seeking condonation of delay ranging between 93 days to 101 days in preferring the present appeals.

(2.) We are satisfied with the cause shown by the appellants in these applications and, therefore, the delays in filing these Letters Patent Appeals are condoned.

(3.) I.A. No. 7557 of 2023 in L.P.A. No. 430 of 2023, I.A. No. 7885 of 2023 in L.P.A. No. 459 of 2023 and I.A. No. 7887 of 2023 in L.P.A. No. 460 of 2023 are, accordingly, allowed. L.P.A. No. 430 of 2023 With L.P.A. No.459 of 2023 With L.P.A. No.460 of 2023