STATE OF JHARKHAND Vs. GOURI SHANKAR PRASAD

JUDGEMENT

(1.) The present Interlocutory Application has been preferred under Sec. 5 of the Limitation Act, for condoning the delay of 144 days in preferring this Letters Patent Appeal.

(2.) Having heard counsels for both the sides and looking to the reasons stated in this Interlocutory Application especially in paragraph nos. 3, 4, 5 and 6, there are reasonable reasons for condoning the delay in preferring this Appeal. We therefore, condone the delay in preferring this Letters Patent Appeal.

(3.) This Interlocutory Application is allowed and disposed of.L.P.A. No. 597 of 2017