NAUSHAD ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Suresh Kumar Maurya, learned counsel for the revisionist and learned A.G.A. Perused the record.

(2.) There is delay in filing the present revision. Learned counsel for the revisionist submits that on account of Covid pandemic the revisionist could not come to the Court within time specified, therefore, delay may be condoned.

(3.) Cause shown is sufficient. The delay condonation application is allowed and the delay in filing the revision is condoned.