JUDGEMENT
Pankaj Kumar Jaiswal, J. -
(1.) Heard Sri Anand Singh, learned counsel for the appellants and Sri Shivam Sharma, learned counsel for the writ petitioner/respondent.
(2.) This special appeal filed by the appellants State is barred by 177 days.
(3.) On due consideration, as cause assigned in the affidavit filed in support of application for condonation of delay in filing this appeal (C.M. Application No. 87306 of 2019) is satisfactory, C.M. Application No. 87306 of 2019 is allowed. Delay in filing this special appeal is condoned.;
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