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Judgment
10 paragraphs · 139 wordsMeenakshi Madan Rai, J
I.A. No.02 of 2023 is an application filed by the Applicant under Section 173(1) of the Motor Vehicles Act, 1988, supported by an Affidavit seeking condonation of 83 days’ delay in filing the Appeal. The grounds therein are that there was a delay in obtaining a certified copy of the impugned Judgment and thereafter the lack of Counsel available to file the Appeal although two Learned Counsel had been approached by the Applicant.
Learned Senior Counsel for the Respondents does not object to the prayer for condonation of delay.
Considered the submissions and in view of the grounds put forth, delay of 83 days’ is condoned.
I.A. No.02 of 2023 stands disposed of.
Heard on admission.
Admit the Appeal.
Call for the records from the Learned Trial Court.
Let Paper-Books be prepared.
List on 20-04-2023.