Jayant Banerji, J. - (1.) Order on Delay Condonation Application No. 2 of 2018 Heard learned counsel for the parties.
(2.) In view of the averments made in the affidavit filed in support of the application under Section 5 of the Limitation Act, we are satisfied that the appellant was prevented by sufficient cause from preferring the Special Appeal within the period of Limitation.
(3.) The application is, accordingly, allowed and the delay in filing the Special Appeal is condoned. Order on memo of appeal.;