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Judgment
7 paragraphs · 103 wordsRespondents have appeared after service of notice through learned counsel Mr. Sankar Lodh.
Mr. Dipankar Sarma, learned Addl. Government Advocate for the appellant/applicants, submits that the delay may be condoned.
Learned counsel for the respondents/writ petitioners Mr. Lodh does not have serious objection to the prayer.
Upon consideration of the explanation and upon hearing learned counsel for the parties, delay of 105 days is condoned as the issue involved also has wider repercussion.
Let the matter [W.A. NO.07 OF 2025] appear under the heading "For Admission" after two weeks.
Interim order dated 18.02.2025 to continue in the meantime.
I.A. No.01/2025 stands disposed of.