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Judgment
Biswanath Somadder, CJ
Pursuant to our earlier orders dated 24th November, 2022 and 23rd February, 2023, it now appears from a correspondence dated 2nd March, 2023, written by the Dy. Supdt. of Post Offices, Office of the Postmaster General, Sikkim State, Gangtok, addressed to the Registrar General of this Court, that the respondent no.5, namely, Dhadi Ram Sharma, was duly served with a copy of the instant application, which was received by him on 23rd December, 2022. Let the said correspondence dated 2nd March, 2023, be taken on record.
After considering the submissions made by the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned. The application for condonation of delay is, accordingly allowed.
Office is directed to allot regular number to the instant writ appeal and list it under an appropriate heading on 28th March, 2023, along with all connected applications.