ADVIKA TANDON Vs. STATE OF U. P.

JUDGEMENT

(1.) It transpires from the record that Hon'ble the Senior Judge, vide order dtd. 11/6/2021, has nominated the instant petition to be listed before the Division Bench presided over by one of us (Ramesh Sinha, J.), hence the instant special appeal has been listed before this Court in today's cause list.

(2.) As per the report of the Stamp Reporter, the instant special appeal has been filed by the appellant beyond 51 days without filing application for delay duly supported by an affidavit.

(3.) In the note appended with the memo of the writ petition, it has been mentioned by the appellant that though he has applied for obtaining certified copy of the order dtd. 23/3/2021 impugned in the instant special appeal by filing manual folio but on account of intermittent closure of Hon'ble High Court during this period on account of pandemic Covid-19, the same could not be obtained by him. However, the order dtd. 23/3/2021 impugned in the special appeal appears to be uploaded for the first time and was seen by the father of the appellant on 12/4/2021 on internet and immediately thereafter, he contacted his counsel and prepared the instant special appeal against the order dtd. 23/3/2021 and filed the same without any delay, hence there is no delay in filing the instant special appeal on the part of the appellant.