- (1.) The Court : In view of the good grounds shown, the delay of about 116 days in preferring the appeal is condoned and GA No.541 of 2020 is allowed. The appeal is taken on record.
(2.) The appeal is taken up for immediate hearing since it involves a very minor issue.
(3.) The appeal is against a judgment and decree passed on admission. The admission is said to be contained in a document dated March 18, 2016. The suit was instituted in the year 2018.;