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Judgment
Arindam Sinha, J
I.A. No.49 of 2022.
Mr. Maharana, learned advocate appears on behalf of respondent no.3 in the appeal. He prays for adjournment on absence of his leader. Mr. Behera, learned advocate appears on behalf of applicant/appellant and submits, in the circumstances, delay in preferring the appeal be condoned. His client has applied for condonation of delay. He submits further, copy of the objection used by respondent no.3 has been handed over just now. There does not appear to be objection to condonation of delay.
Mr. Das, learned advocate, Addl. Standing Counsel appears on behalf of respondent nos.5 and 6.
Prayer in the application is for condonation of delay of 55 days. Stamp Reporter has reported delay of 21 days. Perused causes shown in the application. The causes are accepted and the delay, condoned.
The application is allowed and disposed of.
List the appeal on 14th October, 2022.
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