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Judgment
5 paragraphs · 153 wordsAnil Verma, J
2 Heard on I.A. No. 3824 of 2024, which is an application under Section 5 of the Limitation Act for condonation of delay.
3 Delay of 1638 days in filing the appeal is duly explained in the application, which is well supported by an affidavit, therefore, application is allowed and delay in filing the appeal is hereby condoned.
4 The instant application has been filed for restoration of MA No. 3437/2019, which was dismissed in default for non compliance of conditional order dated 23.9.2019.
5 Having regard to the reasons assigned by the applicant, this MCC is hereby allowed and MA No. 3437/2019 is restored to its original position, subject to deposit of cost of Rs.5,000/- by the applicant in the account of President and Secretary, High Court Employees Union, High Court of Madhya Pradesh, Bench at Indore (Account No.63006406008, Branch Code No. 30528, IFSC No. SBIN0030528, CIF No. 73003108919).