SANKAR NARAYAN DEU Vs. SRIMATI PUSHPA MAHATO

JUDGEMENT

(1.) Affidavit of service filed today be kept on record.

(2.) In view of sufficient explanation for the absence of the appellants on the relevant date having been made out, CAN 3 of 2025 is allowed, thereby recalling the order dated September 10, 2025 and restoring FAT 242 of 2025 along with CAN 1 of 2025 and CAN 2 of 2025 to their original file and number.

(3.) The appeal has been filed with a delay of about 382 days.