Patna High Court - Orders
The State Of Bihar & Ors vs Sanjay Kumar Sharma on 25 October, 2010
Bench: Chief Justice, Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
LETTERS PATENT APPEAL No.1646 of 2010
IN
(CWJC 12575/2009)
WITH
INTERLOCUTORY APPLICATION NO. 9057 OF 2010
IN
LETTERS PATENT APPEAL No.1646 of 2010
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THE STATE OF BIHAR & ORS - Appellant (s)
Versus
SANJAY KUMAR SHARMA - Respondent(s)
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Appearance :
For the Appellant : Mr. A.K.CHONGDAR (AC-AAG2)
For the Respondent: Mr. PRAFULL CHANDRA JHA, ADVOCATE
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2. 25.10.2010Re. Interlocutory Application No. 9057 of 2010 This application under Section 5 of the Limitation Act has been filed by the appellants-State of Bihar & Ors. for condonation of delay of 225 days occurred in filing the Letters Patent Appeal.
On the facts and circumstances of the case, the delay in filing the Letters Patent Appeal is condoned The Interlocutory Application stands disposed of. 2 Re. Letters Patent Appeal No. 1646 of 2010.
Notify for admission on 3rd November, 2010.
(R.M. Doshit, C J.) (Jyoti Saran, J) Bibhash