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Judgment
7 paragraphs · 143 wordsT. Amarnath Goud, J
The instant application is filed under Section 5 of the Limitation Act, 1963 for granting condonation of delay of 245 days in preferring the connected appeal.
Heard Mr. A. Nandi, learned counsel appearing for the applicant as well as Mr. A.K. Deb, learned counsel appearing for the respondent No.2.
Mr. Nandi, learned counsel appearing for the applicant relied upon the judgment of Apex Court wherein the Hon’ble Supreme Court has extended the benefit of exemption of Limitation Act during the COVID period effecting from March 2020 up to March 2022.
In view of the same, the applicant prays for condoning the delay.
After perusal of the application, this Court is satisfied with the grounds set forth in the application for condoning the delay of 245 days.
Accordingly, the petition for condonation of delay is allowed and thus disposed of.