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Judgment
9 paragraphs · 141 wordsPranay Verma, J
Heard.
This application has been filed for restoration of M.A.No.998/2023, which stands dismissed for non-compliance of common conditional order dated 1.5.2023. Since the same is barred by time an application under Section 5 of the Limitation Act bearing I.A.No.5242/2023 has also been filed for condonation of delay in filing the same.
For the reasons stated in the application, the same is allowed and the delay in filing the appeal is condoned.
Heard on the main application as well.
For the reasons stated in the application the same is allowed and M.A.No.998/2023 is restored to its original number for hearing on merits.
Let the defects as pointed out in M.A.No.998/2023 be removed within a period of 4 weeks.
Let a copy of this order be kept in the record of M.A.No.998/2023.
This MCC is, accordingly, allowed and disposed off.