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Judgment
4 paragraphs · 113 wordsWe have heard the counsel for the petitioner who has Submitted that affidavit of service of notice upon respondent has already been filed by the petitioner. Counsel appearing for the petitioner submitted that M.A. 17 of 2022 has been preferred for condonation of delay of 6 days.
We have heard the counsel for the petitioner and looking to facts and reasons stated in the M.A., especially in paragraphs 3 and 4, there are reasonable reasons for condoning the delay. We, therefore, condone the delay in preferring this Broadcasting Petition.
M.A. 17 of 2022 is allowed and disposed of.
Nobody appears for the respondent in the BP. Hence, this matter is adjourned to 7.10.2022.