(1.) RULE. Shri Niraj Soni, learned AGP waives service of notice of rule on behalf of the opponents.
(2.) The present application under Section 5 of the Limitation Act has been preferred by the applicant-original petitioner to condone the delay of 159/162 days caused in preferring the Miscellaneous Civil Application in Special Civil Application No. 2715/2009.
(3.) Having heard the learned advocates appearing on behalf of the respective parties, the delay caused in preferring the Miscellaneous Civil Application is hereby condoned.