- (1.) Heard Sri A. N. Tripathi, learned counsel for the applicants/appellants, Sri Anand Kumar Singh, learned Standing Counsel for respondent Nos.1, 2 and 4/State and Sri Ashok Shukla, learned counsel for respondent No.3.
(2.) The appeal is filed beyond 117 days.
(3.) As sufficient cause has been shown by the applicants, the application [C.M. Application No. 147155 of 2019] is allowed and the delay in filing the appeal is condoned.;