BIJAY KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: Interlocutory Application No. 2291 of 2015. 2015

(2.) For the reasons mentioned in the application, we find that sufficient cause is shown by the appellants to condone such delay. Consequently, the delay in filing of the present Letters Patent Appeal is condoned.

(3.) Interlocutory Application stands allowed accordingly.