GAUTAM KUMAR SON OF RABINDRA PANDEY, RESIDENT OF VILLAGE SIGHAMA P.O. RUPAN P.S. RUPAN DISTRICT NAWADA (BIHAR) Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 6870 of 2016 Present interlocutory application has been preferred under section 5 of the Limitation Act, 1963, for condonation of delay of 47 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 No.4, 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. 6870 of 2016 is allowed and disposed of. L.P.A. No. 748 of 2015