Patna High Court - Orders
The State Of Bihar & Ors vs Ram Janam Jha & Ors on 25 April, 2014
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
Patna High Court LPA No.206 of 2014 (4) dt.25-04-2014 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.206 of 2014
In
Civil Writ Jurisdiction Case No. 12124 of 2011
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The State of Bihar & Ors
.... .... Appellant/s
Versus
Ram Janam Jha & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.Siya Ram Shahi, Advocate
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE MR. JUSTICE SAMARENDRA PRATAP
SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
4 25-04-2014Heard learned counsel for the appellants and learned counsel for the respondents.
I.A. No. 907 of 2014 has been filed by the appellant, under section 5 of the Limitation Act, seeking condonation of delay of 55 days in preferring the present letters patent appeal against the order, dated 6.8.2013, passed by the learned single Judge in C.W.J.C. No. 12124 of 2011.
Having considered the reasons assigned in the present limitation petition and having heard the learned counsel for the parties, this Court is satisfied that the appellant was prevented by sufficient causes from preferring the appeal within time.
In view of the above, the delay of 55 days, in preferring the Patna High Court LPA No.206 of 2014 (4) dt.25-04-2014 2 letters patent appeal, is hereby condoned.
I.A. No.907 of 2014 shall stand disposed of. Let this appeal come up for Admission-I on 14.05.2014.
(I. A. Ansari, J) KHAN/-
(Samarendra Pratap Singh, J)