- (1.) We have heard learned standing counsel for the appellants. Sri Bipin Bihari appears for the respondent.
(2.) This appeal is reported to be beyond time by 98 days.
(3.) The respondent is allowed three weeks time to file counter affidavit to the delay condonation application. Rejoinder affidavit will be filed by the appellants within two weeks thereafter. List on 19.11.2013.;