ARUN KUMAR PATHAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard the Appellant in person on I.A. No.01 of 2019, application for condonation of 297 days delay in filing the appeal.

(2.) After hearing the Appellant in person and the reasons assigned in the application, we are satisfied that the Appellant has shown sufficient cause for delay in filing the writ appeal. In view of same, I.A. No.01 of 2019 is allowed and delay in filing the appeal is hereby condoned.

(3.) The writ appeal is directed against the interim order dated 21.06.2018 by which the learned Single Judge has permitted the writ Petitioners including the Appellant in person to appear in the main examination to be held on 22.06.2018 and further directed that results of the writ Petitioners shall not be released without leave of this Court and that the result shall be subject to the outcome of the writ petitions.