ZEENAT PARWEEN DAUGHTER OF LATE AHMAD HUSSAIN MALLICK, WIFE OF ARIF KHAN Vs. THE STATE OF JHARKHAND DISTRICT ESTABLISHMENT COMMITTEE

JUDGEMENT

(1.) This interlocutory application under Section 5 of the Limitation Act has been filed by the appellant for condonation of delay of 168 days in preferring the instant Letters Patent Appeal.

(2.) Having heard learned counsel and looking to the reasons stated in paragraphs 4 and 5 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeal.

(3.) Accordingly, I.A. No. 7946 of 2016 is allowed and delay in filing the instant Letters Patent Appeal is condoned. L.P.A. No. 558 of 2016.