DINESH KUMAR TRIVEDI Vs. STATE OF U.P.
LAWS(ALL)-2019-11-36
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on November 07,2019

Dinesh Kumar Trivedi Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

PANKAJ KUMAR JAISWAL,ALOK MATHUR,J. - (1.) Heard Sri Jai Naryan Mishra, learned counsel for the appellant/writ petitioner and Sri Anand Singh, learned Standing Counsel for respondent nos. 1 and 2 and Sri Himanshu Hemant Gupta, learned counsel for the respondent no.3.
(2.) This intra court appeal is barred by 03 days.
(3.) On due consideration, since the reasons assigned in the affidavit filed in support of application for condonation of delay in filing the instant appeal (C.M.Application No.129177 of 2019) are satisfactory, therefore, we allow C.M.Application No. 129177 of 2019 and condone the delay in filing the instant special appeal.;


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