ARCHNA MESHRAM Vs. RAJENDRA KU. PATEL

JUDGEMENT

(1.) Heard Mr. Anshuman Shrivastava, learned counsel for the appellant as well as Mr. Alok Bakshi, learned counsel, appearing for respondents No.1, 3, 4 and 5 on I.A. No. 1 of 2017, which is an application for condonation of delay.

(2.) After hearing the learned counsel for the parties and considering the reasons mentioned in the application, we are of the considered opinion that sufficient cause has been shown in the application and accordingly, I.A. No.1 of 2017 is allowed and delay of 35 days in filing the writ appeal is condoned.

(3.) The present intra Court appeal has been filed by the appellants/writ petitioners against the order dtd. 18/9/2017 passed by the learned Single Judge in WP No. 175 of 2001 (Archna Meshram & Others vs. Rajendra Ku. Patel & Others), whereby the learned Single Judge has dismissed the writ petition filed by the appellants/writ petitioners.