- (1.) The application for condonation of delay was vehemently opposed by the learned advocate for the respondent. He contended that there was time gap, which are unexplained. The learned advocate for the appellant, on the other hand, contended that the delay has been sufficiently explained.
(2.) After having heard learned Counsel for the parties, we find that the delay has sufficiently been explained. Accordingly, we allow the application for condonation of delay. Delay is condoned. The application under Section 5 of the Limitation Act is allowed.
(3.) Let the appeal be registered.;