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Judgment
3 paragraphs · 81 words
Biswanath Somadder, CJ
After considering the submissions made by the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned. The application for condonation of delay is, accordingly allowed.
Office is directed to allot regular number to the appeal and list the matter under an appropriate heading a fortnight after the winter vacation.