- (1.) After considering the submissions made by the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned.
(2.) The application for condonation of delay, being Civil Misc. Delay Condonation Application No.1 of 2020, is accordingly allowed. Special Appeal Defective No.117 of 2020 1. This Special Appeal arises in respect of a judgment and order dated 27th May, 2019, passed by a learned Single Judge in Writ-A No.7455 of 2019 (Vivek Kumar Vs. State of U.P. and three others). 2. By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition holding the same to be devoid of merit.
(3.) The appellant before us is the writ petitioner.;