Saurabh Shyam Shamshery, J. - (1.) Heard Sri Adarsh Singh, learned counsel for the appellants, Sri Avnish Kumar Srivastava, learned counsel for the respondents 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. The delay in filing the special appeal is hereby condoned.
(3.) Application is allowed.;