Patna High Court - Orders
The State Of Bihar & Ors vs Bhudeo Prasad Yadav @ Bhudeo Yadav on 25 September, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.129 of 2014
In
Civil Writ Jurisdiction Case No. 1642 of 2004
With
Interlocutory Application No.558 of 2014
In
Letters Patent Appeal No.129 of 2014
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The State of Bihar & Ors .... .... Appellants
Versus
Bhudeo Prasad Yadav @ Bhudeo Yadav .... .... Respondent
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Appearance :
For the Appellants : Mr. Anil Kumar Tiwary, A.C. to SC-13
For the Respondent : Mr.
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
5 25-09-2014Notice issued to the respondent is treated as served. Interlocutory Application No.558 of 2014:
I.A. has been filed by the appellants-applicants, under Section 5 of the Limitation Act, seeking condonation of delay of 190 days in preferring the present Letters Patent Appeal against the order, dated 11.01.2011, passed by the learned single Judge in C.W.J.C. No. 1642 of 2004.
Heard learned counsel for the appellants-applicants. Having considered the reasons assigned in the present limitation petition and having heard the learned counsel for the appellants-applicants, this Court is satisfied that the appellants- applicants were prevented by sufficient causes from preferring Patna High Court LPA No.129 of 2014 (5) dt.25-09-2014 2/2 the appeal within time.
In view of the above, the delay of 190 days, in preferring the letters patent appeal, is hereby condoned. I.A. No. 558 of 2014 shall stand disposed of.
Let this appeal come up on 14th October, 2014 for admission.
(I. A. Ansari, J) (Anjana Mishra, J) Pawan/-
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