STATE OF JHARKHAND Vs. RAM NARESH RAM

JUDGEMENT

(1.) This application is filed under Sec. 5 of the Limitation Act, 1963 to condone the delay of 885 days in filing this Letters Patent Appeal challenging the judgment dt. 22/11/2018 of the learned Single Judge in W.P. (S) No.1717 of 2017.

(2.) In the application seeking condonation of delay, the period of delay is left blank.

(3.) Firstly, when the judgment was pronounced by the learned Single Judge on 22/11/2018 in W.P. (S) No.1717 of 2017 and the said order was passed in the presence of the counsel for applicants herein, it was their duty to apply for certified copy of the judgment and then file the appeal.