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Judgment
Dr. S.N. Pathak, J
I.A. No. 6090 of 2017
4/ 17.10.2022 Learned counsel for the appellant is permitted to make suitable correction in this interlocutory application.
This interlocutory application has been filed for condonation of delay of 56 days in filing the present appeal.
Sufficient grounds have been shown in paragraph nos. 2 to 4 of the interlocutory application.
Learned counsel for the appellants submits that the appellant has a good case on merit and as such, it would be appropriate for the ends of justice to hear the case on merits after condoning the delay.
Learned counsel appearing for respondent no.3 has no objection for it.
In view of the submission of the learned counsel for the appellant and in view of the averments made in the interlocutory application, the delay in filing the appeal is condoned.
This interlocutory application stands allowed.
M.A. No. 51 of 2017
Put up this case under the heading ‘For Admission’.
In view of office note, learned counsel for the appellant is directed to take fresh steps for service of notice on respondent no. 1 on his present and correct address, for which requisites etc. must be filed within two weeks after reopening of the Court after Diwali Holidays through registered cover with A/D, as also under ordinary process.