(1.) Miscellaneous Petition No.1 of 2010 for condoning the delay of 729 days in paying the deficit court fee in the C.M.A.(MD)SR.No.12225 of 2007 is listed today before this Court. Appellant furnished a typeset of papers containing the award and decree dated 24.11.2006 passed in M.C.O.P.No.23 of 2003
(2.) On going through the award, this Court is not inclined to entertain the appeal on merits. However, for the purpose of numbering and disposal of the appeal, the delay of 729 days in paying the deficit court fee in the appeal C.M.A.(MD)SR.No.12225 of 2007 is condoned.
(3.) The Registry is directed to number the appeal and other connected petitions and the appeal is disposed off on merits.