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Judgment
4 paragraphs · 114 words
Gita Gopi, J
1.
By way of this application under Section 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 69 days caused in preferring the appeal.
2.
Heard, the learned advocate for the applicant. It is stated that inter-departmental process of taking approval and sanction and in making the provision for mandatory deposit of money, delay has occurred in filing the first appeal.
3.
Having heard the learned advocate for the applicant and considering the averments made in the application and as the delay is sufficiently explained, the delay caused in filing the appeal deserves to be condoned and is hereby condoned. Present application is accordingly, allowed.