- (1.) Delay condoned.
(2.) Leave granted.
(3.) Interpretation and/or application of the Kar Vivad Samadhan Scheme 1998 ' framed under the Finance (No.2) Act, 1998 is in question in this appeal which arises out of a judgment and order dated 20.01.2005 passed by the High Court of Madras in Crl.OP Nos.31422 and 36254 of 2004.;