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Judgment
9 paragraphs · 138 wordsMeenakshi Madan Rai, J
I.A. No.01 of 2024, is an application filed by the Applicant under Section 173(1) of the Motor Vehicles Act, 1988, seeking condonation of 97 days’ delay in filing the instant Appeal.
None enters appearance for the Respondent despite due service of Notice.
The Registry reports that the AD Card has been returned after due service of the Notice to the Respondent.
In such circumstances, the I.A. on delay is taken up for hearing. Heard Learned Counsel for the Applicant. The grounds for the delay have been duly considered. Considering the grounds given in the Petition, I find that the delay has been sufficiently explained. Delay stands condoned.
I.A. No.01 of 2024 stands disposed of accordingly.
Register the Appeal.
Call for the records from the Learned Claims Tribunal.
List on 07-08-2024 for hearing on admission.