Bijendra Kumar Singh & Ors vs The State Of Bihar & Ors on 20 November, 2014

[Cites 1, Cited by 4]

Patna High Court - Orders

Bijendra Kumar Singh & Ors vs The State Of Bihar & Ors on 20 November, 2014

Bench: Anjana Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Letters Patent Appeal No.1491 of 2014
                                                     In
                               Civil Writ Jurisdiction Case No. 16969 of 2013
                 ======================================================
                 Bijendra Kumar Singh & Ors
                                                                       .... .... Appellants
                                                   Versus
                 The State of Bihar & Ors
                                                                      .... .... Respondents
                 ======================================================
                 Appearance :
                 For the Appellant/s     :   Mr. Radha Mohan Pandey, Advocate.
                 For the Respondent/s      : Mr. Uday Shankar Sharan Singh, GP-1
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
                            and
                            HONOURABLE JUSTICE SMT. ANJANA MISHRA
                 ORAL ORDER
                 (Per: HONOURABLE MR. JUSTICE I. A. ANSARI)

2   20-11-2014

I.A. No.8363 of 2014 I.A. No. 8363 of 2014 has been filed by the appellants, under Section 5 of the Limitation Act, seeking condonation of delay of 243 days in preferring the present letters patent appeal against the order, dated 15.01.2014, passed by the learned Single Judge in C.W.J.C. No. 16969 of 2013.

Heard Mr. Y.V. Giri, learned Senior Counsel, appearing on behalf of the appellants, and Mr. Swapnil Kumar Singh, learned Assistant Counsel to Government Pleader No.1, appearing for the respondent No. 1 to 11. Heard also Mr. S.S. Sundaram, learned Counsel for the Staff Selection Commission.

Having considered the reasons assigned in the present limitation petition and having heard the learned counsel for the Patna High Court LPA No.1491 of 2014 (2) dt.20-11-2014 2/2 parties, this Court is satisfied that the appellants were prevented by sufficient causes from preferring the appeal within time.

In view of the above, the delay of 243 days, in preferring the letters patent appeal, is hereby condoned.

I.A. No. 8363 of 2014 shall stand disposed of. Until the next date the matter is listed in respect of the subject matter of the writ petition, which has given rise to the present appeal, the operation/execution of the order, dated 15.01.2014, passed, in C.W.J.C. No.16969 of 2013, shall remain stayed.

Let this appeal come up for hearing, on 03.12.2012, under the heading 'For Admission-I', within top five cases, along with L.P.A. No. 1472 of 2014.

(I. A. Ansari, J.) Mkr./-

(Anjana Mishra, J.) U

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Patna High Court - Orders