- (1.) APPLICATION for permission to appear and argue in-person is allowed.
(2.) DELAY in filing the appeals is condoned. We have heard the appellant-in-person and also the learned counsel for the respondents.
(3.) HAVING perused the records and in view of the facts and circumstances of the case, we are of the opinion that the civil appeals, being devoid of any merit, deserves to be dismissed and are dismissed accordingly.;