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Judgment
S. Ananda Reddy, J.—This application is filed by the Advocate Commissioners seeking permission of this Court to consider the claim applications of 19 depositors mentioned in Annexure-A, who prepared Form-66 in time but submitted belatedly and consequently to effect the payments.
It is stated that those 19 depositors have furnished Form-66 on Rs. 20 non-judicial stamp paper purchased within time and as far as submission of the same is concerned, there was some delay. Therefore, the Advocate Commissioners filed the present application seeking permission of this Court to consider the claim applications of those depositors without insisting them to approach this Court to condone the delay by each of the depositors.
For the reasons stated in the affidavit and further since the claims relate to small amounts ranging from Rs. 1,000 to Rs. 5,000 in most of the cases, except three cases where claims are for Rs. 50,000, Rs. 20,000 and Rs. 10,000, the application is ordered as prayed for.