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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 18.11.2022 and the Office after scrutiny of the Memo of Appeal on 28.11.2022, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 05.12.2022. The Appellant re-filed the Memo of Appeal on 09.12.2022. It is stated in the Interlocutory Application (IA) that though the e-filing was done within a period of 07 days, however, there is delay of four days in filing the hard copy of the appeal with the Registry, so the same may be condoned.
None appeared on behalf of the Appellant. Perused the averments made in the IA as well as Office report.
Considering the reasons mentioned in the IA, which are sufficient, the delay in re-filing the Memo of Appeal is hereby condoned.
List the case before the Hon’ble Bench under the heading ‘for admission (fresh case)’.
With the aforesaid order, this IA stands disposed of.