PARAS NATH OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: Interlocutory Application No. 2806 of 2015. 2015

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly.