- (1.) Heard learned counsel for the appellants.
(2.) The appeal had been entertained and the order was passed on 14.12.2016 by us to the following effect: "Heard learned counsel for the appellant. Learned Standing Counsel prays for and is granted two weeks time to file a counter affidavit to the delay condonation application and also an affidavit explaining as to on what basis has the calculation of the non-availability of fund been made and as to what are the limits which are fixed for the purpose of calculating or assessing the availability of funds for making payments to such engagees. The affidavit be filed accordingly. List after the expiry of the two weeks."
(3.) We have heard the appeal and have perused the records and have also heard the learned Standing Counsel.;