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Judgment
THE APPELLATE TRIBUNAL :
I.A. 789 of 2025, Application under Section 5 of the Limitation Act for condonation of delay of 11 days in filing the application for restoration of the appeal. Appeal was dismissed in default on 26.09.2025. Restoration application was filed on 04.12.2025 with I.A. 789 of 2025 for condonation of delay of 11 days.
Learned Counsel for the appellant would submit that the online filing was done of 14.10.2025, but due to technical glitch, it could not be completed. Accordingly,subsequently it was filed on 04.12.2025. Opposed by Learned Counsel for the Respondent Mr. Onkar Ganguly.
Having considered the submissions, I found the grounds to be sufficient. Accordingly, I.A. 789 of 2025 for condonation of delay in filing the application for restoration is allowed.
Diary No. 1271 of 2025, Application for restoration of the appeal in Misc. Appeal Dy. No. 1043 of 2025. Learned Counsel for the Appellant would submit that he could not appear due to his personal reasons on the date fixed. Opposed by Learned Counsel for the Respondents.
Having considered the submissions, I found the grounds to be sufficient. Accordingly, Misc. Application Diary No. 1271 of 2025 is allowed. Order dated 26.09.2025 is recalled.
Appeal is restored to its original number.
Let the paper book be served upon the Respondent Counsel within a week.
List on 1st October, 2026 for hearing on admission.