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Judgment
4 paragraphs · 97 wordsA. Badharudeen, J
This original petition (civil) has been filed under Article 227 of the Constitution of India to set aside order in I.A. No.1/2022 dated 26.06.2023 in A.S.No.39/2022 on the files of the Court of the Subordinate Judge, Koyilandy and to condone delay of 684 days in filing the appeal.
The learned counsel for the petitioners who filed R.S.A. No.613 of 2023 would submit that, this original petition (civil) is not pressed, in view of the filing of the regular second appeal.
Recording the submission, this original petition (civil) stands dismissed as not pressed.