- (1.) This order shall govern the disposal of W. A. No.991/2017 also. For the sake of convenience, the facts are borrowed from W. A. No.990/2017.
(2.) Heard on I.A. No.14685/2017, which is an application for condonation of delay. The writ appeal is barred by 173 days.
(3.) It is submitted that due to procedural delay, the appeal could not be filed in time. Considering the explanation given in para-3 of the application, we are of the view that the cause shown by the appellants is sufficient to condone the delay of 173 days. Accordingly, I. A. No.14685/2017 is allowed and stands closed. Delay in filing the appeal is hereby condoned.;