STATE OF U.P. Vs. LAL PRATAP SINGH

JUDGEMENT

(1.) Office has reported a delay of 228 days in filing the special appeal.

(2.) Having heard learned counsel for the appellants and the respondents and also having gone through the reasons given in the application seeking condonation of delay, we are satisfied that delay has sufficiently been explained.

(3.) Accordingly, the application is allowed and delay in preferring this special appeal is hereby condoned. Order on Memo of Special Appeal