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Judgment
5 paragraphs · 96 wordsDr. T. Amarnath Goud, J
This present application has been filed for condoning a delay of 478 days in preferring the connected appeal.
It is seen from the record that notices have been duly served in the condone delay application. However, inspite of same, there is no representation on behalf of the un-official respondent.
Heard Mr. B. Majumder, learned Dy. SGI, appearing for the applicant as well as learned G.A. appearing for the official-respondent.
For the reasons stated in the affidavit appended to this application, this present interlocutory application stands allowed and the delay stands condoned.