STATE OF U.P. Vs. ANIL KUMAR YADAV

JUDGEMENT

(1.) Heard Sri Prafulla Yadav, learned Standing Counsel for the appellants and Sri Pawan Kumar Trivedi, learned counsel for the respondent/writ petitioner.

(2.) This intra court appeal is barred by 180 days.

(3.) On due consideration, since reasons assigned in the affidavit filed in support of application for condonation of delay in filing the instant special appeal C.M.Application No. 134111 of 2019. are satisfactory, therefore, we allow C.M.Application No. 134111of 2019 and condone the delay in filing the instant special appeal.