- (1.) RE -Civil Misc. Delay Condonation Application No. 271509 of 2014 We have heard Sri Vivek Mishra, learned Additional Advocate General alongwith Sri A.K. Roy, learned Standing Counsel appearing for the appellants and Sri Shailesh Shukla, learned counsel appearing for the respondent.
(2.) NO counter affidavit has been filed to the affidavit filed in support of the delay condonation application. We are satisfied with the reason given for the delay in filing the appeal. This application is allowed. Let the appeal be given regular number. Re -Special Appeal
(3.) WE have heard Sri Vivek Mishra, learned Additional Advocate General alongwith Sri A.K. Roy, learned Standing Counsel appearing for the appellants and Sri Shailesh Shukla, learned counsel appearing for the respondent and have perused the record. This in an intra Court appeal challenging the order dated 12.5.2014 passed in Writ Petition No. 26313 of 2014 whereby the writ petition has been allowed.;