NAVENDRA KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Present interlocutory application has been preferred under section 5 of the Limitation Act, 1963, for condonation of delay of 27 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.s 5 to 9, 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. 2015 of 2017 is allowed and disposed of.