- (1.) At the outset, learned counsel for the opposite parties submits that they have no objection in case delay in filing the appeal is condoned and the appeal is heard finally.
(2.) Since cause shown in the affidavit filed in support of application for condonation of delay in filing the appeal is satisfactorily explained, as such, C.M. Application No. 48461 of 2014 (application for condonation of delay) is allowed and the delay is condoned.
(3.) With the consent of learned counsel for the parties, we proceed to hear the appeal finally.;