Patna High Court - Orders
The District Manager, Bihar State Food ... vs Anuradha Devi And Ors on 1 February, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1322 of 2018
In
Civil Writ Jurisdiction Case No.11609 of 2014
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The District Manager, Bihar State Food and Civil Supplies Corporation Ltd.
... ... Appellant/s
Versus
Anuradha Devi and Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Shailendra Kumar Singh, Advocate
For the Respondent/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
(The proceedings of the Court are being conducted by Hon'ble the Chief
Justice/Hon'ble Judges through Video Conferencing from their
residential offices/residences. Also the Advocates and the Staffs joined the
proceedings through Video Conferencing from their residences/offices.)
4 01-02-2022Re.:I.A.No.7170 of 2018 The present interlocutory application is filed to condone the delay of 48 days in filing the present Letters Patent Appeal.
We notice the casual manner in which the State is filing the application seeking condonation of delay in filing the appeal. Undisputedly, there is a delay, but the application does not disclose the number of days in filing the appeal.
However, since the delay is of 48 days only, we are inclined to condone the delay in filing the appeal. The Patna High Court L.P.A No.1322 of 2018 (4) dt.01-02-2022 2/2 appeal shall be treated to have been filed within time.
Interlocutory Application stands disposed of.
(Sanjay Karol, CJ) ( S. Kumar, J) Sujit/-
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