STATE OF U P Vs. SANJAY VYAS

JUDGEMENT

(1.) They are heard on I. A. No. 7382/14 an application filed for condoning the delay of about one years six months in filing of this appeal.

(2.) The delay is sought to be condoned on the ground of administrative process required for settlement of the matter.

(3.) Keeping in view the reasons indicated in the application and finding it to be bonafide, the application is allowed.