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Judgment
W. Diengdoh, J
Ms. P. Bhattacharjee, learned counsel for the applicant has submitted that an appeal has been preferred by the applicant against the Judgment and Order dated 11.03.2020 passed by the learned Special Judicial Officer, Ri-Bhoi District, Nongpoh in LA Case No. 109 of 2015. However, a delay of about 925 days has occurred while preferring the said appeal, for which this application has been filed seeking condonation of such delay. The learned counsel has further submitted that notice may be allowed to be issued on the respondents.
Mr. S. Sen, learned GA has accepted notice on behalf of the respondents Nos. 1 & 2, as such no formal notice is required to be issued. Copies of this application and the proposed memo of appeal may be furnished to the learned GA.
Ms. S. Newar, learned counsel has also submitted that she is accepting notice on behalf of the respondents Nos. 3 & 4, and on receipt of the copies of the application and the related memo of appeal, the power will be filed accordingly.
The learned counsel for the applicant is also directed to furnish copies of the said application and the memo of appeal on the said respondents Nos. 3 & 4.
The respondents are at liberty to file a response to this application, the same to be filed before the next date fixed.
Lit this matter for hearing on this application on the next date fixed.
As agreed to by the parties, list this matter on 31.07.2025.