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Judgment
M.A No. 186 of 2023:This application has been preferred by the original appellant for condonation of delay of 25 days in preferring this Cyber Appeal.
Having heard the counsel for both the sides and looking to the reasons given in this M.A, especially as mentioned in paragraphs 2 to 8, there are reasonable reasons for condonation of delay and we, therefore, condone the delay in preferring this CA. This M.A is allowed and disposed of.
C.A no.10 of 2023: Counsel appearing for the appellant submits that an affidavit of service of notice upon the respondents have already been filed by this appellant.
Counsel for the respondent no.1 and respondent no. 4 are appearing. Counsel for respondent no.1 is seeking time to file reply which is granted till he next date of hearing.
Counsel for the respondent no 4 submits that they have already filed reply which is taken on record.
Nobody appeared for respondent nos. 2,3,5 and 6. With a view to give one more chance to them, this matter is adjourned to 18.11.2024.
Meanwhile, affidavit of service of notice upon respondent nos 2,3, 5 and 6 shall be filed by this appellant.