RAMADHAR SINGH, S/O LATE CHOTAN SINGH, RESIDENT OF VILLAGE AND P.O. Vs. THE STATE OF JHARKHAND THROUGH THE HOME SECRETARY, GOVT. OF JHARKHAND, RANCHI PROJECT BUILDING, DHURWA, P.O. & P.S.

JUDGEMENT

(1.) I.A. No. 2829 of 2015 Present interlocutory application has been preferred under section 5 of the Limitation Act, 1963, for condonation of delay of 04 days in preferring this Letters Patent Appeal.

(2.) Having heard counsel for the both sides and looking to the reasons stated in the interlocutory application, especially in Paragraph Nos. 2 and 3, it appears that there are reasonable grounds for condonation of delay.

(3.) In view of these facts, we hereby, condone the delay in preferring this Letters Patent Appeal. Accordingly, I.A. No. 2829 of 2015 is allowed and disposed of. L.P.A. No. 10 of 2014