JUDGEMENT
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(1.) For reasons mentioned in the application, which is accompanied by affidavit, delay of 23 days in filing the appeal is condoned.
C. M. No. 11306-C of 2011 :
(2.) Allowed as prayed for.
Main Appeal :
(3.) Defendant no.1 Ramdhan, having failed in both the courts below, has filed the instant second appeal.;
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