- (1.) This is an application for condonation of delay as the appeal is barred by 648 days. The appellant claims that he moved his writ petition on December 14, 2009 and obtained an interim order. The matter again came up in the list on January 28, 2010 along with other matter and was finally disposed of. Subsequent disposal of the writ petition was never communicated to him by the learned Advocate hence, he could not prefer the appeal.
(2.) Although we are not fully convinced with the grounds mentioned in the application for condonation of delay, for ends of justice, we condone the delay and hear the appeal itself as it would involve a short question of law.
(3.) By consent of the parties, we take up the hearing of the appeal treating the same as on day's list.;