JUDGEMENT
Jayant Banerji, J. -
(1.) Order on Delay Condonation Application.
(2.) Heard learned counsel for the parties.
(3.) 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.;
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