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Judgment
8 paragraphs · 90 wordsS. Datta Purkayastha, J
Heard both sides.
Notice upon the respondents are reported to be served.
Mr. Samrat Sarkar, learned counsel appears for respondent no.1.
Mr. D. Bhattacharya, learned senior counsel for the applicant-appellants submits that there is delay of only 16 days occurred in preferring the appeal due to collection of certified copy of the order dated 22.05.2025.
Mr. Sarkar, learned counsel for respondent no.1 has not opposed the prayer.
Delay appears to be very minimum and unintentional and accordingly, the same is condoned.
I.A. is accordingly disposed of.