Pankaj Kumar Jaiswal, Jaspreet Singh, J. - (1.) Present appeal is barred by limitation from 72 days.
(2.) Heard Sri Vashu Deo Mishra, learned counsel for the petitioner-appellant and Sri Anil Kumar Singh Bishen, learned Standing Counsel for the State respondents on C.M.A. No. 106973 of 2019 as well as on the question of admission.
(3.) For the reasons assigned in the application for condonation of delay, the cause shown in the application is sufficient and, as such, delay in filing the present appeal is condoned and delay condonation application is allowed.;