SURYA PRAKASH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Smt. Alka Verma, the learned counsel for the appellant and the learned Standing Counsel for the State.

(2.) This is an application for condonation of delay in filing the special appeal against the judgment and order dtd. 21/3/2024 passed by the Hon'ble Single Judge of this Court in Writ A No. 2377 of 2024.

(3.) In the affidavit filed in support of the application, it has been stated that the appellant is based at New Delhi and is suffering from chronic fever. It is also stated in the affidavit that after termination of his service, the appellant was facing financial crisis. The learned Standing Counsel has not seriously opposed the application for condonation of delay.