STATE OF U.P. Vs. RAM GOPAL GUPTA

JUDGEMENT

(1.) Heard Sri Vivek Kumar Shukla, learned Additional Chief Standing Counsel for the appellants and Sri Mahendra Pratap Singh, learned counsel for the respondent/writ petitioner.

(2.) This special appeal has been filed by the State authorities beyond 175 days.

(3.) On due consideration, as reasons assigned in the affidavit filed in support of application for condonation of delay in filing this appeal (C.M. Application No. 79938 of 2019) are satisfactory, C.M.Application No. 79938 of 2019 is allowed. Delay in filing this special appeal is condoned.