- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) This appeal has been filed against the order dated 12.02.2014 deciding the application filed by the appellant in Civil Application No.223 of 2014. There was delay of 134 days in preferring the first appeal. The reason, which was given by the appellant for condonation of delay, has been noted by the High Court in following words: "The delay was attributable since considerable time was consumed in deciding the strategy of taking further steps and arriving at the decision of filing an appeal against the impugned order. Considerable time was also consumed in taking appropriate advise from the legal advisors. There was a considerable delay in instructing the Advocate and as a consequence there is a delay in filing the appeal. In view of this entire process, there is a delay in filing the present appeal.";