NITA SINGH Vs. STATE OF JHARKHAND & ORS.

JUDGEMENT

(1.) (Oral) - I.A. No. 3909 of 2017 :

(2.) Having heard learned counsels and looking to the reasons stated in paragraphs 5, 6 and 7 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeal.

(3.) Accordingly, I A. No. 3909 of 2017 is allowed and delay in filing the instant appeal is condoned.