- (1.) This is an application for condonation of 16 days' delay in filing the special appeal. The cause shown in the affidavit filed in support of delay condonation application is sufficient. The delay in filing the appeal is condoned. The application is allowed. Order on Special Appeal.
(2.) Heard learned counsel for the appellant, Sri Gopal Kumar Srivastava, learned Standing Counsel representing respondents No.2 to 5 and Sri S.K. Kalia, learned Senior Advocate assisted by Sri K.B. Pandey and Sri Y.K. Mishra, learned Advocates representing respondent No.1.
(3.) At the outset a preliminary objection has been raised by the respondent that the present intra court appeal is not maintainable as it is assailing the correctness of an interim order. On the other hand learned counsel for the appellant submitted that by means of the interim order final relief has been granted, as such appeal would be maintainable.;