The State Of Bihar vs Bijay Kumar Singh
2021 Latest Caselaw 4471 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Letters Patent Appeal No.618 of 2019
                                     In
               Civil Writ Jurisdiction Case No.11098 of 2016
======================================================

The State of Bihar

... ... Appellant/s Versus Bijay Kumar Singh

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s    :    Mr. S. Raza Ahmad, AAG-5
                            Mr. Alok Ranjan, AC to AAG-5
For the Respondent/s   :    Mr.

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 04-09-2021

Re: I.A. No. 1 of 2019

The instant Interlocutory Application has been filed

for condonation of delay of 2 years and 52 days in filing the

present appeal.

Without application of mind, in a stereo type manner,

the application has been prepared, bereft of material facts and

particulars, explaining each day's delay. Patna High Court L.P.A No.618 of 2019 dt.04-09-2021

Relevant portions of the application are reproduced as

under:-

"

Patna High Court L.P.A No.618 of 2019 dt.04-09-2021

"

As such, we do not find any reason, sufficient enough

to condone the delay, for each day's delay has not been

explained, much less sufficiently explained by the appellants.

The delay of 2 years and 52 days in filing the appeal

remains unexplained.

As such, Interlocutory Application No. 1 of 2019

stands dismissed.

Re: L.P.A. No. 618 of 2019

Appellants lay challenge to the impugned judgment

dated 23rd of February, 2017 passed by a learned Single Judge of

this Court in CWJC No. 11098 of 2016, titled as Bijay Kumar

Singh Vs. The State of Bihar & Ors.

In view of dismissal of the Interlocutory Application

No. 1 of 2019, the instant Letters Patent Appeal also stands

dismissed.

Patna High Court L.P.A No.618 of 2019 dt.04-09-2021

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 08.09.2021 Transmission Date