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Judgment
MA No. 179 of 2022
This application has been preferred for condonation of delay of 12 days in this Aera Appeal.
Having heard the counsel for the appellant as well as counsel for the respondent and looking to the reasons stated in this MA especially para numbers 4 and 5, there are reasonable reasons for condoning the delay. We, therefore, condone the delay in preferring this appeal.
MA is allowed and disposed of.
MA No. 222 of 2022
This application has been preferred by original appellant for deletion of respondent nos. 3, 8, 9 and 10.
Having heard the counsel for the appellant as well as looking to the facts and circumstances of the case and the issues involved in this Aera Appeal, we hereby allow this appellant to delete party respondent nos. 3, 8, 9 and 10.
Amended memo of the parties in this appeal shall be supplied by the appellant by renumbering the respondents. Amended memo of parties is tendered and taken on record.
MA is allowed and disposed of.
The Registry is directed to renumber the respondents.
Counsel for respondents are seeking time to file reply in this Aera Appeal. The reply shall be filed by 30.9.2022. Rejoinder shall be filed by 28.10.2022.
The matter is, therefore, adjourned to 3.11.2022.