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Judgment
13 paragraphs · 130 wordsMeenakshi Madan Rai, J
Learned Senior Counsel Mr. S. S. Hamal along with Learned Counsel enters appearance for the substituted Respondent No.2 today. Learned Counsel assisting Learned Senior Counsel undertake to file Vakalatnama during the course of the day.
I.A. No.01 of 2024 is an application seeking condonation of 127 days’ delay in filing the Appeal.
The application is not objected to by Learned Senior Counsel for the Respondent No.2 and Learned Counsel for the Respondent No.1.
Considered submissions as also the grounds put forth in the application. I find that the delay has been sufficiently explained.
Delay condoned.
I.A. No.01 of 2024 stands disposed of accordingly.
Register the Appeal.
Heard.
Admit the Appeal.
Call for the records from the Learned Claims Tribunal.
Let Paper-Books be prepared.
List on 02-09-2024.