- (1.) Application for permission to file Special Leave Petition(s), if any, is granted. Delay, if any, in filing/refiling S.L.P. (s)/appeal(s) is condoned.
(2.) Delay, if any, in application(s) for substitution is/are condoned.
(3.) Application(s) for substitution(s), if any, is/are allowed. 3a. Application(s) for setting aside abatement, if any, is/are allowed.;