SHASHILATA VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) THIS letters patent appeal has been filed against the order dated 19 February 2003 on CWJC No. 13089 of 2002 : Dr. (Mrs.) Shashi Lata Verma V/s. The State of Bihar & Ors. The contention on the appeal is that this court may award further interest on the entire amount which may be due than has been given as referred to in the last paragraph of the impugned order.

(3.) THE court has heard learned counsel for the petitioner -appellant and also has perused the record of the letters patent appeal as also the writ petition. In the writ petition lies a counter affidavit, which the court has perused carefully.