R.K. Agarwal and Abhinava Upadhya, JJ. - (1.) Heard learned counsel for the parties.
(2.) The delay in filing the present appeal has satisfactorily been explained in the affidavit filed in support of the delay condonation application.
(3.) The application is accordingly allowed and the delay in filing the present appeal is hereby condoned. Now the appeal shall be treated to have been filed within the period of limitation.;