Patna High Court - Orders
The State Of Bihar & Ors vs Most. Sonamati Devi & Ors on 26 September, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1043 of 2014
In
Civil Writ Jurisdiction Case No. 9498 of 2013
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The State Of Bihar & Ors
.... .... Appellants
Versus
Most. Sonamati Devi & Ors
.... .... Respondents
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Appearance :
For the Appellant/s : Dr. Anil Kumar Uadphyay, Advocate.
For the Respondent/s : Mr. Madhuresh Prasad, Advocate.
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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 26-09-2014I.A. No. 5356 of 2014 has been filed by the appellants, under Section 5 of the Limitation Act, seeking condonation of delay of 90 days in preferring the present letters patent appeal against the order, dated 03.03.2014, passed by the learned single Judge in C.W.J.C. No. 9498 of 2013.
Heard Dr. Anil Kumar Upadhyay, learned Counsel, appearing on behalf of the appellants, and Mr. S. S. Tiwary, appearing for respondent No.1. Heard also Mr. Madhuresh Prasad, learned Counsel, appearing for respondent No. 2.
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 appellants were prevented by sufficient causes from preferring the appeal within time. Patna High Court LPA No.1043 of 2014 (5) dt.26-09-2014 2/2
In view of the above, the delay of 90 days, in preferring the letters patent appeal, is hereby condoned.
I.A. No. 5356 of 2014 shall stand disposed of. Let this appeal come up, under the heading 'For Admission-I'.
(I. A. Ansari, J.)
Mkr./- (Anjana Mishra, J.)
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