Kurian Joseph, J. - (1.) Leave granted.
(2.) The Appellant is aggrieved by the impugned order dated 29.09.2014, whereby the delay of 713 days has been condoned by the High Court in filing the appeal by the first Respondent.
(3.) We find that practically, nothing remained in the matter since the conveyance had already been executed on 24.09.2014. It appears that this fact was not brought to the notice of the High Court. Therefore, as on the date of order passed by the High Court, the said appeal had already been rendered infructuous.;