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Judgment
1 paragraphs · 88 words
Honourable Mr. Vijay Manohar Sahai, J.—Heard Mr. BD Karia, Ld. Counsel for the applicant and Mr. NJ Shah, Ld. AGP for the opponent nos. 1 to 3. Opponent nos. 4 to 6 are served. Considering the contents of the application, it cannot be said that the delay caused in filing the appeal has remained totally unexplained. Therefore, we are of the view that the delay caused in filing the Letters Patent Appeal deserves to be condoned. Accordingly the application is allowed. Delay is condoned. Rule is made absolute.