- (1.) This is an application for condoning the delay in preferring the appeal from the order dated 25th November, 2011 passed by a Learned Judge of this Court in G.A. No. 2455 of 2011 arising out of W.P. No. 744 of 2011.
(2.) Having heard the learned Counsel appearing on behalf of the respective parties and going through the averments made in this application, we are satisfied that sufficient reasons have been furnished and adequate grounds have been mentioned for condoning the delay in preferring the appeal. Needless to mention, we are satisfied by the explanations given by the appellant for condoning the delay in preferring the appeal. In the aforesaid circumstances, the delay in preferring the appeal is condoned.
(3.) Let the appeal be registered, if the same is otherwise in form.;