- (1.) Civil Misc. Delay Condonation Application No. 105802 of 2010.
(2.) HEARD learned Counsel for the applicant and the learned Counsel appearing for the Respondents. In view of the averments made in the affidavit filed in support of the application under Section 5 of the Limitation Act, we are satisfied that the applicant was prevented by sufficient cause from preferring the Restoration Application within the period of limitation.
(3.) THE application is, accordingly, allowed. Civil Misc. Recall Application No. 105803 of 2010;