STATE OF U. P. Vs. SATYA PRAKASH GUPTA

JUDGEMENT

(1.) Heard Sri Amitabh Kumar Rai, learned Additional Chief Standing Counsel appearing for the State Authorities/ appellants/applicants and Sri Ashutosh Shahi, learned Counsel appearing for the respondent/petitioner.

(2.) This intra-court appeal filed under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 is delayed by one day.

(3.) The appeal is accompanied with the application for condonation of delay supported with an affidavit.