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Judgment
Meenakshi Madan Rai, J
Learned Counsel Mr. K. B. Chettri enters appearance on behalf of the Respondent No.2 and undertakes to file Vakalatnama during the course of the day.
Heard on I.A. No.01 of 2024, which is an application under Section 173(1) of the Motor Vehicles Act, 1988, seeking condonation of 11 days delay in filing the instant Appeal.
The application is not opposed by Learned Counsel for the Respondent No.1 and Respondent No.2.
In view of the said submissions and on consideration of the grounds enumerated in the Petition, I am satisfied that the delay has been adequately explained. Delay of 11 days is condoned.
I.A. No.01 of 2024 disposed of.
Register the Appeal.
Heard Learned Counsel on admission.
Admit the Appeal.
Call for the records from the Learned Claims Tribunal.
Let Paper-Books be prepared.
List on 12-07-2024.