- (1.) Heard learned counsel for the appellants and Sri J.S. Upadhayaya, learned Standing counsel appearing for the respondents on the question of delay condonation application as well as perused the affidavit filed in support of the delay condonation application.
(2.) Cause shown is sufficient. Delay is condoned. The application for condonation of delay is allowed.
(3.) Heard learned counsel for the parties with regard to the merit of the appeal and perused the record.;