- (1.) Order on Delay Condonation Application This appeal is barred by limitation from 582 days.
(2.) An application is preferred under Section 5 of the Limitation Act. Having considered the averments contained therein, we are satisfied that the justifiable reason is available to the appellant for not approaching the Court. Accordingly, the delay in filing the appeal is condoned. Order on Memo of Appeal
(3.) Heard learned counsel for the parties on merits.;