- (1.) The instant interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 20 days in filing the instant appeal.
(2.) The ground has been raised showing sufficient reason to condone the delay i.e., non-communication with the appellant/writ petitioner, which caused delay of 20 days in filing the appeal and therefore, the prayer has been made to condone the delay otherwise the appellant/writ petitioner will suffer irreparable loss and injury.
(3.) Mr. Rishi Raj Verma, learned JC to GA-V representing the State of Jharkhand has objected to the reason shown in the interlocutory application.;