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Judgment
This is an application to extend the time granted for curing the defects.
The facts of the case are that the Appellant filed the Memo of Appeal on 21.12.2022 and the Office after scrutiny of the Memo of Appeal on 29.12.2022, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 04.01.2023. The Appellant re-filed the Memo of Appeal on 12.01.2023. It is stated in the Interlocutory Application (IA) that Counsel for the Appellant was out of station due to long weekend and office of the Counsel was closed. Therefore, there is delay of 07 days in curing the defects, which is neither deliberate nor intentional but due to aforesaid reasons, so the same may be condoned.
Heard learned Counsel appearing for the Appellant and perused the averments made in the IA as well as Office report.
Considering the submissions made on behalf of the Appellant and for the reasons mentioned in the IA, which are sufficient, the delay in refiling the Memo of Appeal is hereby condoned.
As prayed, list the case before the Hon’ble Bench under the heading ‘for admission (fresh case)’.
With the aforesaid order, this IA stands disposed of.