SALENDRA NAGESIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 37 days in filing the appeal.

(2.) Heard learned counsel for the parties.

(3.) Considering the sufficient cause as has been assigned in the interlocutory application and having no objection on the part of the Respondent State, the delay of 37 days in preferring the appeal is hereby condoned.