ASHOK KUMAR SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Order on CM. Exemption Application No. 1 of 2020 1. The application seeking exemption from filing certified copies of the orders of the Tribunal is allowed.

(2.) The defect stands cured. Let a regular number be given to this appeal. Order on CM. Delay Condonation Application No. 2 of 2020

(3.) An application has been filed for condonation of delay in filing this appeal.