ORDER
The present application is filed seeking condonation of delay of 935 days in preferring of her claim of the dues from the respondent.
2. It is forthcoming that the applicant had preferred a claim of `10,30,320./- being a statutory and legal dues from the Respondent. The Applicant has preferred the claim on 06.09.2019 and hence, there was a delay. In view of the fact that the applicant who is a resident of Telangana had learnt of the requirement of filing of the claim belatedly and publication made was circulated in the State of Karnataka the applicant has demonstrated sufficient cause. It is further placed on record that due to Covid-19 pandemic, the applicant was unable to pursue the matter.
3. From a perusal of the reasons set out in the application, it is forthcoming the same are genuine and bonafide.
4. Learned counsel for Respondent has not seriously objected to the said application.
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4. In view of the same, the relief sought for in the application is liable to be granted. C.A. No. 258/2023 is allowed. Delay of 935 days in preferring the claim by the applicant is condoned.
SD/-
JUDGE
BS
List No.: 1 Sl No.: 39