- (1.) Heard learned Counsel for the Appellant and perused the affidavit filed in support of the delay condonation application as well as the counter affidavit.
(2.) Cause shown for the delay in filing the appeal is sufficient. This application is allowed and the delay in filing the appeal is condoned. Re -Appeal
(3.) Heard Sri Ravindra Mishra, learned Counsel appearing for the Appellant as well as learned Standing Counsel appearing for the State -Respondent No. 1 and have perused the record.;