PINAKI CHANDRA GHOSE,J. - (1.) We have heard the learned Counsel for the parties
(2.) This is an application filed under Section 5 of the Limitation Act for condonation of delay in filing the appeal.
(3.) It has been specifically stated in the application that there is a fault on the part of the learned Advocate as has been specifically explained in paragraphs 5, 6 and 7 of the application so filed before us for condonation of delay.;