DINESH NARAYAN DWIVEDI Vs. RAM MANOHAR LOHIYA AVADH UNIVERSITY
LAWS(ALL)-2020-7-91
HIGH COURT OF ALLAHABAD
Decided on July 24,2020

Dinesh Narayan Dwivedi Appellant
VERSUS
Ram Manohar Lohiya Avadh University Respondents

JUDGEMENT

PANKAJ KUMAR JAISWAL,JJ. - (1.) Heard Shri Manoj Kumar Mishra, learned counsel for the appellant and Shri Amar Nath Mishra, learned counsel for the respondents on C.M. Application No.13496 of 2020 (Application for Condonation of Delay) as well as on question of admission.
(2.) The present Special Appeal is barred by 157 days.
(3.) On due consideration of the reasons shown in the affidavit filed in support of delay condonation application, we are of the view that the cause shown therein is sufficient to condone the delay in filing the present appeal, accordingly, delay is condoned and delay condonation application is allowed.;


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