Pankaj Kumar Jaiswal, j. - (1.) Heard Sri Mohit Jauhari, learned Standing Counsel for the appellants and Sri Arvind Kumar Jauhari, learned counsel for the respondent no.1-writ petitioner.
(2.) The instant special appeal is barred by 131 days.
(3.) On due consideration, we are of the view that reasons assigned in the affidavit filed in support of application for condonation of delay in filing the instant appeal (C.M. Application No. 118355 of 2019) are sufficient, therefore, we allow C.M. Application No. 118355 of 2019. Delay in filing the present appeal is condoned.;