JUDGEMENT
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(1.) This is an application seeking condonation of delay of 25 days in re- filing the present second appeal. The application is duly supported by an affidavit of Krishan Kant, Clerk to the learned counsel for the appellants.
(2.) In view of the averments made in paragraphs 2, 3 and 4 of the application, sufficient cause has been shown for condonation of delay of 25 days in re-filing the appeal. Delay condoned.
(3.) CM disposed of. RSA No.3668 of 2011;
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