Patna High Court - Orders
The State Of Bihar & Ors vs Radhey Shyam Sharma & Ors on 30 January, 2015
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1563 of 2014
In
Civil Writ Jurisdiction Case No. 25419 of 2013
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The State Of Bihar & Ors
.... .... Appellant/s
Versus
Radhey Shyam Sharma & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Narendra Kumar Singh
For the Respondent/s : Mr. Amit Srivastava
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
4 30-01-2015I.A.No. 8934 of 2014 has been filed by the appellants, under Section 5 of the Limitation Act, seeking condonation of delay of 57 days in preferring the present letters patent appeal against the order, dated 22.07.2014, passed in C.W.J.C.No. 25419 of 2013.
Heard Mr. Rajiv Kumar Singh, learned counsel for the appellants, and Mr. Amit Srivastava, learned counsel for the respondents.
Having considered the reasons assigned in the present petition seeking condonation of delay, in preferring appeal, and having heard the learned counsel for the parties, this Court is satisfied that the appellants were prevented by sufficient causes Patna High Court LPA No.1563 of 2014 (4) dt.30-01-2015 2 from preferring the appeal within time.
In view of the above, the delay of 57 days, in preferring the letters patent appeal, is hereby condoned.
I.A.No. 8934 of 2014 shall stand disposed of. Let this appeal come up for admission-I, on 10.02.2015 at 12.30 PM.
(I. A. Ansari, J) (Chakradhari Sharan Singh, J) A.I./-
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