JUDGEMENT
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(1.) Heard Shri Manjive Shukla, learned Additional Chief Standing Counsel and Shri Mukund Tewari, learned counsel for respondents on the delay condonation application.
(2.) The present special appeal is barred by 177 days.
(3.) Shri MukundTewari, learned counsel for respondents has very fairly submitted that he has no objection if the delay in filing the appeal is condoned.;
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