- (1.) C.M. Application No. 10597 of 2007.
(2.) THIS is an application moved on behalf of the State under Section 5 of the Limitation Act for condoning delay in filing the appeal. As per Stamp Reporter's report dated 01.08.2007 there is delay of 6 months and 22 days in filing the appeal. Although time was granted to the Respondents for filing objection, but no objections has been filed.
(3.) WE have heard learned Counsel for the State and have gone through the application.;