RAGHAB KUMAR Vs. STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2007-9-79
HIGH COURT OF JHARKHAND
Decided on September 27,2007

Raghab Kumar Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

- (1.) Heard the parties.
(2.) Considering the statements made in the petition and the grounds taken therein, we are satisfied that sufficient grounds have been made out for condoning the delay in filing the letters patent appeal.
(3.) According this interlocutory application is allowed and the delay in filing the appeal is hereby condoned.;


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