Ashok Kumar, J. - (1.) In Re: Civil Misc. Exemption Application No. 1 of 2018.
(2.) Heard learned counsel for the parties.
(3.) In view of the averments made in the affidavit filed in support of the exemption application filed under Section 151 of the Code of Civil Procedure, I am satisfied that the applicant-appellant was prevented by sufficient cause from preferring the Appeal within the period of limitation.;