- (1.)Heard Shri Gopal Govind Mishra, learned counsel for the appellants and Shri Lalit Kishore, learned Advocate General for the State.
(2.)The appeal is reported to be delayed by 1 year and 7 days.
(3.)We have considered the affidavit filed in support of the delay condonation application and we find that sufficient cause has been shown to condone the delay in filing the appeal. The delay is condoned and the appeal shall be treated to be within time.
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