- (1.) The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let the appeal be registered with regular number and the old number shall also continue to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two number.
(2.) As requested by learned counsel for appellant, we proceed to hear the appeal for admission today itself.
(3.) Heard Sri P.K. Srivastava, learned counsel for appellant and perused the record.;