Manager Legal,Icici. vs Pravati Samal
2013 Latest Caselaw 5412 Del

                         FAO NO.339 of 2013




03   22.11.2013

MISC.CASE NO.634 OF 6013 This is an application for grant of time to remove the defects, as had been directed by order dated 18.09.2013.

Learned counsel for the appellant submits that in the meantime the defect, as pointed out by the S.R. has already been removed. Office to verify.

In view of the submission made, no further order is necessary.

Misc. Case is accordingly disposed of.

(S.C.PARIJA, J.) MISC.CASE NO.714 OF 6013 04 22.11.2013 This is an application for condonation of delay of 29 days in filing the appeal.

Considering the submissions made and the grounds taken in the application, delay in filing the appeal is condoned.

Misc.Case is accordingly disposed of.

(S.C.PARIJA, J.)

FAO NO.339 OF 2013 05 22.11.2013 Put up this matter on 27.11.2013.

(S.C.PARIJA, J.)