AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 153 wordsBhaskar Raj Pradhan, J
I.A. No. 02/2026
An application under section 5 of the Limitation Act, 1963 has been filed by respondent no.4 seeking condonation of delay in filing the compliance report and para-wise reply. The learned counsel for the respondent no.4 does not desire to press this application and seeks leave to withdraw the same. Permitted. I.A. No. 02 of 2026 stands disposed as withdrawn.
The learned counsel further submits that there has been a delay in filing the compliance report pursuant to the order of this Court. She seeks the indulgence of this Court to condone the delay. The delay is condoned and the compliance report as well as the para-wise reply are taken on record.
The learned counsel for the petitioner desires to examine the compliance report and if necessary, file a response thereto. Two weeks time is granted for the same.
List thereafter, on 28.07.2026.