- (1.) Re: A.S.T.A.91 of 2013. This application has been filed for condoning the delay in preferring the appeal. Heard the learned Counsel for the parties. We are satisfied with the reasons given in the application for delay in preferring the appeal. The delay in preferring the appeal is condoned. The application being A.S.T.A.91 of 2013 is allowed.
(2.) Re: A.S.T. 156 of 2013. This appeal has been taken up for hearing treating the same as on day's list.
(3.) The instant appeal has been preferred as against the order dated 14.2.2013 passed in W. P. C. R. C. 3533 (W) of 2002.;