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Judgment
7 paragraphs · 119 words
1.
Present as under:
2.
Heard on I.A. No. 169/2026.
3.
The Learned Counsel for the Applicant/Borrower would submit that I.A. No. 169/2026 has been filed seeking condonation of delay in filing the appeal.
He would further submit that there is a delay of 14 days in filing the appeal, which was occasioned due to the time taken in obtaining administrative approval from the competent authority for filing the appeal.
4.
The said application is strongly opposed by the Respondents.
5.
In the interest of justice, I.A. No. 169/2026 is allowed, subject to payment of costs of ₹10,000/- to the Prime Minister’s Relief Fund, to be deposited within one week.
6.
List the case on 05.01.2027 for further proceedings.