Patna High Court - Orders
The State Of Bihar &Amp; Ors vs Urmila Devi on 26 November, 2010
Bench: Chief Justice, Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
LETTERS PATENT APPEAL No. 1333 of 2010
IN
CIVIL WRIT JURISDICTION CASE No. 8053 of 2009
WITH
INTERLOCUTORY APPLICATION No. 7534 of 2010
WITH
INTERLOCUTORY APPLICATION No. 7535 of 2010
IN
LETTERS PATENT APPEAL No. 1333 of 2010
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THE STATE OF BIHAR & ORS
Versus
URMILA DEVI
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Appearance :
For the Appellant : Mr. A.K.Chongdar, A.C. to AAG-2
For the Respondent: Mr. Manoj Kumar Singh, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4. 26.11.2010. Re. Interlocutory Application No. 7534 of 2010: -
This application under Section 5 of the Limitation Act is filed by the appellants State of Bihar and others for condonation of delay of 265 days occurred in filing the Letters Patent Appeal.
On the facts and in the circumstances of the case, the delay is condoned.
Interlocutory Application stands disposed of. Letters Patent Appeal No. 7534 of 2010:-
Notify for admission on 3rd December, 2010.
(R.M. Doshit, CJ) (Jyoti Saran, J) Pawan/-