STATE OF U. P. Vs. RUDRA PRATAP

JUDGEMENT

(1.) This intra Court appeal is barred by limitation by 105 days.

(2.) Heard Shri Ajay Kumar Singh, learned Standing Counsel for the appellants and Shri Sandeep Dixit, learned Senior Advocate assisted by Shri Sharad Bhatnagar, Advocate, appearing on behalf of the respondent/writ petitioner.

(3.) Since cause shown in the affidavit filed in support of application for condonation of delay in filing the instant appeal is satisfactory, the aforesaid application for condonation of delay is allowed. Delay in filing the appeal is condoned.