- (1.) ON going through the application for condonation of delay and after hearing learned Counsel for the parties, we are satisfied that the appellants were prevented by sufficient cause from filing the appeal within time.
(2.) THE delay of 46 days in filing the appeal (as per report of the Stamp Reporter) is condoned.
(3.) THE appeal be registered and proceeded with. The application for condonation of delay being C.A.N. 867 of 2014 is, thus, allowed.;