BIHAR STATE CREDIT & INVESTMENT OF CORPORATION LTD Vs. EASTERN SYNPACKS LTD
LAWS(JHAR)-2010-2-177
HIGH COURT OF JHARKHAND
Decided on February 03,2010

BIHAR STATE CREDIT And INVESTMENT OF CORPORATION LTD , PATNA Appellant
VERSUS
EASTERN SYNPACKS LTD Respondents

JUDGEMENT

- (1.) Heard in the limitation matter.
(2.) There is delay of 225 days which has sufficiently been explained by the appellant.
(3.) Hence the aforesaid Interlocutory Application is allowed and the delay in filing the appeal is hereby condoned. L.P.A. No. 498 of 2009;


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