- (1.) This is an application under section 5 of the Limitation Act, 1963 for condonation of delay of 3 days in preferring this appeal against the order dated 3rd May, 2007 passed in W.P. No. 1565 of 2006.
(2.) We have heard the learned Advocates for the parties. We have also examined the application under section 5 of the Limitation Act. The delay has been sufficiently explained and the explanation given in the application is quite satisfactory and convincing.
(3.) The learned Advocate appearing for the respondent, in his usual fairness, does not oppose such prayer for condonation of delay.;