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Judgment
B. Bhattacharjee, J
Heard Mr. P. R. Paske, learned Counsel appearing for the petitioners and Mr. A. G. Momin, learned Counsel appearing for the respondent.
By this application the petitioners have sought for condonation of delay of 139 days in preferring the accompanying revision petition against the impugned order dated 25-04-2024 passed by the learned Assistant Judge, District Council Court, Garo Hills Autonomous District Council (GHADC), Tura in Title Suit No.1 of 2012.
The reasons for delay have been satisfactorily explained in the petition.
Mr. A. G. Momin, learned Counsel appearing for the respondent has no objection to the prayer for condonation of delay.
In view of the above, the delay of 139 days in preferring the accompanying appeal is hereby condoned.
The petition stands allowed.
Registry to diarize the revision petition and list it for admission.