- (1.) The matter has been heard through video conferencing. There is no complaint about any audio and visual connectivity. I.A. No. 3568 of 2019 This interlocutory application has been filed for condoning the delay of 520 days in preferring the present appeal.
(2.) Heard learned counsel for the appellants.
(3.) Having regard to the averments made in the application and submission made on behalf of the appellants-State of Jharkhand, we are of the view that the appellants were prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 520 days in preferring the present appeal is hereby condoned.;