STATE OF JHARKHAND & ORS Vs. SHYAM KISHORE PRASAD
LAWS(JHAR)-2010-12-63
HIGH COURT OF JHARKHAND
Decided on December 09,2010

State Of Jharkhand And Ors Appellant
VERSUS
SHYAM KISHORE PRASAD Respondents

JUDGEMENT

- (1.) Heard counsel for the parties on the condonation application.
(2.) The condonation application is not opposed by the counsel for the respondent.
(3.) For the reasons stated in the application, the delay in filing this appeal is condoned. I.A No. 2815 OF 2009 is disposed of. Office to proceed accordingly.;


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