- (1.) Cm No.10004-C of 2014 Prayer in this application is for condonation of delay of 47 days in re-filing the appeal.
(2.) It has been asserted in the application that the appeal was filed within time, thereafter certain objections were raised by the Registry and the paper-book was taken back by the Clerk of the counsel and inadvertently, the same was mixed-up with the other admitted case files. The counsel received a telephonic message from his client to know about the fate of his case, it is, at this stage, that the paper-book was traced out and after removing the objections, the same was re-filed, which has resulted in delay of 47 days in re-filing the appeal. Application is supported by the affidavit of the counsel.
(3.) For the reasons mentioned in the application, the same is allowed. Delay of 47 days in filing the appeal stands condoned. CM No.10006-C of 2014 Counsel for the applicant-appellant has not pressed the present application. Dismissed as not pressed. RSA No.4315 of 2014;