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
7 paragraphs · 96 wordsS. Datta Purkayastha, J
Heard Mr. D. Deb, learned counsel appearing for the applicants.
Despite the service of notice, the OP-respondent has not appeared.
Mr. Deb, learned counsel submits that in filing the appeal there has been delay of only 16 days and the delay was occasioned due to communication made in between the presently engaged learned counsel, Mr. Deb and previously conducting advocate at Ambassa.
The delay is very minimum.
Court is satisfied with the explanation as offered. Therefore, delay of 16 days in preferring the appeal is condoned.
Interlocutory application, is accordingly, disposed of.