- (1.) Heard Sri Shashank Singh, learned counsel for the appellants and Sri T.S. Makka, learned counsel for the respondents.
(2.) This first appeal from order was reported to be beyond time by eight days. Grounds mentioned in the application under Section 5 of the Limitation Act are sufficient and they are supported by affidavit. In view of this , the application under Section 5 of the Limitation Act is hereby allowed and thus F.A.F.O is being treated as within time.
(3.) This appeal is pending since 2007 hence with the consent of the parties we are deciding this appeal on merits.;