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Judgment
9 paragraphs · 152 wordsB. P. Routray, J
I.A. No.210 of 2022 & MACA No.105 of 2020
Mr. G.P. Dutta, learned counsel submits to have entered appearance for Respondent No.2. His name be indicated in the cause list as well as in the brief.
Heard Mr. P.K. Mishra, learned counsel for the Appellants and Mr. G.P. Dutta, learned counsel for Respondent No.2.
It is submitted by Mr. Mishra, learned counsel for the Appellant that due to continuous strike of lawyers at Sambalpur the Appellant could not be able to know about the fate of his case which was dismissed on 27th March, 2018 and only came to know about it on 24th November, 2020 after the courts were opened.
Considering such submissions and the grounds mentioned in the application, the delay in filing the appeal is condoned.
The I.A. is disposed of.
List the appeal on 11th July, 2022.
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