ANJANI KUMAR MISHRA, J. - (1.) Second Appeal No. 295 of 2017 is belated by 14 days only.
(2.) Learned counsel for the caveator, opposite party does not have any serious objection. The delay is, therefore, condoned, finding the cause shown to be sufficient.
(3.) Heard learned counsel for the appellant and Shri Rishikesh Tripathi, counsel for the caveator-respondent in both the appeals.;