STATE OF JHARKHAND Vs. MEENA KUMARI RAI

JUDGEMENT

(1.) The instant interlocutory application has been filed under Sec. 5 of the Limitation Act for condoning the delay of 182 days in preferring the instant appeal.

(2.) Heard learned counsel for the parties.

(3.) Considering the sufficient cause as has been referred in the interlocutory application, the delay of 182 days in preferring the instant appeal, is hereby condoned.