ANIRUDDHA BANERJEE Vs. VODAFONE IDEA LIMITED

JUDGEMENT

(1.) CAN 1 of 2025 of MAT 41 of 2025 is taken up for hearing along with CAN 2 of 2025 in MAT 42 of 2025, since both the Appeals arise out of connected orders passed in the same Writ Petition.

(2.) Upon hearing learned Counsel for the parties, we are of the opinion that the minimal delay in preferring the Appeals has been sufficiently explained and is accordingly condoned.

(3.) CAN 1 of 2025 in MAT 41 of 2025 and CAN 2 of 2025 in MAT 42 of 2025 are accordingly allowed, thereby condoning the delay in preferring the Appeals.