- (1.) The application being CAN 5650 of 2015 for condonation of delay of about five days in filing the appeal being FMAT 445 of 2015 is not on record. We have, however, been furnished with a copy of the said application. By consent of the parties, we have taken up the application for hearing by treating the same as on the day's list.
(2.) On perusing the application and after hearing the learned Counsel, appearing on behalf of the appellant, we are satisfied that there was sufficient cause for the delay of about five days in filing the appeal. The delay is condoned. The application being CAN 5650 of 2015 is, accordingly, disposed of.
(3.) The appeal be registered and proceeded with.;