- (1.) At the outset, Mr. Vijay K. Jaiswal, who has accepted notice on behalf of the respondent/petitioner submits that he has no objection in case delay in filing the instant appeal is condoned.
(2.) Accordingly, C.M.Application No. 131712 of 2014 is allowed. Delay in filing the appeal is condoned.
(3.) With the consent of the learned counsel for the parties, we proceed to hear the matter finally.;