JUDGEMENT
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(1.) Order No. 02
I.A. No. 1314 of 2011
(2.) HEARD counsel for the parties. This L.P.A. is barred by 14 days. However, in view of the reasons given in the application filed for condonation of delay, the delay in filing the appeal is condoned.
(3.) I .A. No. 1314 of 2011 is disposed of accordingly.
L.P.A. No. 148 of 2011;
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