- (1.) CAN 8937 of 2015 This is a time barred appeal. There is 105 days delay in filing this appeal. Reasons for the delay have been explained by the appellants in this application.
(2.) On perusal of the said application we find that the appellants are not responsible for such delay. The Learned Advocate, who was entrusted for filing the appeal, is responsible for the delay.
(3.) We are of the view, that a litigant should not suffer due to the latches on the part of the lawyer and as such, we hold that the reasons which prevented the appellants from filing this appeal before this Court within the prescribed period of limitation have been sufficiently explained by the appellants in this application.;