KRANTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Interlocutory application No.9362 of 2014 This application under Section 5 of the Limitation Act is filed with a prayer to condone the delay of 239 days in preferring the Letters Patent Appeal against the order dated 11.02.2014 passed by the learned Single Judge in CWJC No.1106 of 2013.

(2.) We heard the learned counsel for the appellant and the learned counsel for the respondents and we are satisfied with the reasons assigned for the belated filing of the Letters Patent Appeal. The interlocutory application is, accordingly, ordered and the delay is condoned.

(3.) Letters Patent Appeal No.1654 of 2014