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Judgment
5 paragraphs · 117 words
Gita Gopi, J
1.
By way of this application under Section 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 12 days caused in preferring the appeal.
2.
Heard, the learned advocate for the applicant. It is stated that inter-departmental process of seeking approval and sanction and to make to provisions for the mandatory deposit of money, has led to delay in filing the first appeal.
3.
Having heard the learned advocate for the applicant, in facts and circumstances of the case and considering the averments made in the application, the delay, caused in filing the appeal, deserves to be condoned and is hereby condoned.
4.
Present application is accordingly, allowed.