Saurabh Shyam Shamshery, J. - (1.) Heard Sri Vinay Kumar Srivastava, learned counsel for the appellant and learned Standing Counsel for the State.
(2.) Cause shown in the affidavit filed in support of the application under Section 5 of the Limitation Act is sufficient, therefore, the delay in filing the special appeal is hereby condoned.
(3.) Application is allowed.;