- (1.) Heard Sri Manoj Kumar Pandey, learned counsel for the appellant and Sri Pradeep Raje, learned Standing Counsel for respondent nos. 1 and 2.
(2.) This intra court appeal is barred by 863 days.
(3.) On due consideration, since reasons assigned in the affidavit filed in support of application for condonation of delay in filing the instant special appeal C.M. Application No. 50181 of 2019) are satisfactory, therefore, we allow C.M.Application No. 50181 of 2019 and condone the delay in filing the instant special appeal.;