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Judgment
8 paragraphs · 102 wordsRoopesh Chandra Varshney, J
Heard on IA No.2669 of 2023, which is an application under Section 5 of Limitation Act for condonation of delay, which is supported by the affidavit.
The delay for filing of the appeal is of 253 days.
For the reasons mentioned in the application, IA No.2669 of 2023 is allowed and delay in filing the appeal is hereby condoned.
Also heard on the point of admission.
Appeal seems to be arguable, hence, admitted for final hearing.
List the case after two weeks.
In the meantime, custody report of appellant be also called for by learned counsel for State.