Pratyush Kumar, J. - (1.) Heard Additional Chief Standing Counsel for the applicants/appellants and Sri Rajesh Singh Chauhan, Advocate appearing for the respondents/opposite parties. By the instant application the applicants seek condonation of the delay in filing the special appeal. In the supporting affidavit reason for the delay has been given as protracted correspondence between various authorities in reference to filing of the said appeal.
(2.) After receiving the notice on behalf of the opposite parties objection has been filed supported by counter affidavit whereby averments made in the supporting affidavit have been denied and it has been further stated that the judgment impugned in the intra court appeal has already been implemented by some authorities.
(3.) On behalf of the applicants rejoinder affidavit has been filed reiterating their earlier assertions and in reply to the additional facts stated in the counter affidavit it has been averred that implementation of the impugned judgment in the form of giving financial benefits has been made under the duress and with protest.;