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Judgment
7 paragraphs · 107 words
Meenakshi Madan Rai, J
Heard Learned Counsel for the Applicant under Section 173(1) of the Motor Vehicles Act, 1988, seeking condonation of 83 days’ delay in filing the instant Appeal.
Issue Notice to the Respondents.
Learned Counsel Mr. Sushant Subba is present for the Respondents No.1 to 4 on advance Notice and waives formal Notice. He has filed his Vakalatnama.
Learned Counsel Ms. Tashi Doma Sherpa is present for the Respondent No.5 on advance Notice and waives formal Notice and undertakes to file Vakalatnama during the course of the day.
Call for the records from the Learned Claims Tribunal.
List on 02-08-2024 for hearing on the I.A.