- (1.) RAJEEV Gupta, C. J. Sri J. R Joshi, Additional Chief Standing Counsel for the appellants. Km. Indu Sharma, Advocate on behalf of Sri Sharad Sharma, Advocate for the re spondent. They are heard on CLMA No. 7368of 2006-a petition for condonation of the delay in filing the appeal.
(2.) THE Special Appeal filed by the appellants against the order dated 09-03-2006 passed by the learned Single Judge in Writ Petition No. 757 (S/s) of 2004 is reported to be time barred by 81 days. Sri J. R Joshi, the learned coun sel for the appellants, submits that in view of the grounds taken by the appel lants in their affidavit filed in support of the Delay Condonation Application, the delay in filing the appeal deserves to be condoned. Km. Indu Sharma, the learned counsel for the respondent, on the other hand, vehemently argued that the appel lants have miserably failed in explaining the delay in filling the appeal.
(3.) THE respondent in spite of grant of opportunity in that behalf vide order dated 21-6-2006, has not filed any ob jection to the Delay Condonation Appli cation, though a period of more than one month has elapsed since the pass ing of the order doted 21-06-2006. On due consideration of the sub missions of the learned counsel for the parties and the grounds taken in the De lay Condonation Application, we are satisfied that the appellants have suc ceeded in showing sufficient cause for the delay in filing the appeal.;