SANJAY YADAV,J. - (1.)There is delay of 271 days in filing the appeal, condonation whereof is being sought vide I.A. No. 8116/2016.
(2.)Respondent though served has chosen not to appear. Consequently, the application is taken up for consideration.
(3.)For the reasons which find mention in the application which prevented the appellants from filing the appeal within the period of limitation, we are of the considered opinion that appellants have made out sufficient cause. Consequently, delay of 271 days in filing the appeal is condoned.