Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel representing the State-respondents and Sri Akhter Abbas, learned counsel representing the U.P. State Road Transport Corporation.
(2.) This petition seeks to challenge the order dated 07.01.2019, passed by the Chairman, State Transport Appellate Tribunal, U.P., Lucknow whereby the application moved by the petitioner seeking condonation of delay in preferring the revision petition under Section 90 of the Motor Vehicles Act, 1998 (herein after referred to as 'MV Act') has been rejected.
(3.) In view of the proposed order and also having regard to the order under challenge herein, the Court finds that filing of counter affidavit in this petition would not serve any purpose and, therefore, with the consent of learned counsel appearing for the parties, this petition is being disposed of finally at the admission stage itself.;