- (1.) AT the outset, learned counsel for the petitioners/ respondents submits that they have no objection in case delay in filing the above -captioned appeals be condoned and the aforesaid appeals be finally heard.
(2.) SINCE cause shown in the affidavit filed in support of application for condonation of delay in filing the above -captioned appeals are satisfactory, as such, applications for condonation of delay are allowed. Delay in filing the above -captioned appeals are condoned.
(3.) WITH the consent of the learned Counsel for the parties, we proceed to hear the matter finally. Heard learned counsel for the parties and perused the record.;