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Judgment
6 paragraphs · 93 words
Bela M. Trivedi, J
1.
Rule. Ms. Mehta, learned APP waives service of Rule on behalf of the respondent - State.
2.
The present application has been filed by the applicant seeking condonation of delay of 15 days occurred in filing the Appeal. The learned APP
appearing for the respondent - State has no objection if the present application is allowed.
3.
Having regard to the contents of the application, the delay occurred in filing the Appeal, is condoned in the interest of justice. The application is
allowed accordingly. Rule is made absolute.