Amitava Lala, Devendra Kumar Arora, JJ. - (1.) THE appeal is filed out of time with an application under Section 5 of the Limitation Act. Issue notice upon the respondents by registered post with acknowledgement due to hear out the objection, if any, in connection with the application for condonation of delay within a period of fortnight from this date returnable six weeks hence. Translated copy of the judgement and order, if not filed, be filed on the next date of listing.;