LAWS(ALL)-2022-9-169

STATE OF U. P. Vs. VIDYOTTMA DWIVEDI

Decided On September 19, 2022
STATE OF U. P. Appellant
V/S
Vidyottma Dwivedi Respondents

JUDGEMENT

(1.) Heard learned State counsel representing the appellant- State authorities, Sri Pradeep Chandola and Sri Abhishek Dwivedi, learned counsel representing the respondent no.1 - petitioner and Sri Anurag Kumar Singh, learned counsel representing the ViceChancellor, Lucknow University, Lucknow.

(2.) Having heard the learned counsel for the parties and perused the averments made in the application seeking condonation of delay, we are satisfied that the delay has sufficiently been explained.

(3.) Accordingly the application is allowed and the delay in preferring the special appeal is hereby condoned.