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Judgment
Gita Gopi, J
Heard the learned advocate for the applicant.
By way of this application under Section 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 26 days occurred in preferring the appeal.
Learned advocate for the applicant submits that because of the inter department process of taking sanction and opinion and for making the provision for mandatory deposit of money, delay has occurred in preferring the appeal.
Having heard the learned advocate for the applicant, in facts and circumstances of the case and considering the averments made in the application, delay of 26 days occurred in filing the appeal deserves to be condoned and is hereby condoned.
Accordingly, the present application is allowed.