1. MA.293/2026: This application has been preferred by the original appellant for condonation of delay of 2 days in preferring this AERA Appeal. 

2. Having heard learned counsels for both the sides and  looking to the facts and circumstances of the case and the reasons stated in paragraphs 6-8, there are reasonable reasons for condonation of delay. We, therefore, condone the delay in preferring the AERA  Appeal.  Hence, MA.293/2026 is hereby allowed and disposed of. 

3. AA.3/2026: Looking to the contentious issues raised in this AERA Appeal, the same is Admitted.

4. Notice upon respondent which is accepted by learned counsel Mr. Deepak Joshi on behalf of respondent  and he is seeking time to get instructions to file Vakalatnama and reply. Two weeks' time is granted to file Vakalatnama and further time to file reply is granted till next date of hearing.

5. List this matter under the heading "For Directions" on 28.11.2026.