STATE OF JHARKHAND Vs. YAMUNA VISHWAKARMA

JUDGEMENT

(1.) The present interlocutory application has been filed under Sec. 5 of the Limitation Act, 1963 to condone the delay of 133 days in filing the present appeal.

(2.) Having heard learned counsel for the appellants and on being satisfied with the reasons set out in the present interlocutory application, the said delay in filing the present appeal is hereby condoned.

(3.) I.A. No.10542 of 2025 is, accordingly, disposed of. L.P.A. No.457 of 2025: