Manoj Misra,J. - (1.) This intra court appeal arises from a judgment and order dated 02.07.2019 of a Single Judge in Writ-C No.14609 of 2019 dismissing the writ petition of the appellant.
(2.) As per the report, the limitation for filing the appeal was upto 02.08.2019 but the same has been presented in February 2021 with a delay condonation application.
(3.) Considering the explanation offered and the fact that in between there had been large scale restriction in movement due to COVID-19 pandemic, we deem it appropriate to condone the delay in filing this appeal. Consequently, the delay condonation application is allowed. The delay in filing the appeal is condoned. Office shall assign a regular number to the appeal.;