- (1.) In Re: CAN 11559 of 2017 This is an application filed by the appellant for condonation of delay of 49 days in preferring this appeal.
(2.) Having heard the learned Advocate appearing on behalf of the respective parties as also considering the statements made in paragraphs 4 to 6 therein, we are of the opinion that sufficient reasons have been assigned for condonation of delay in preferring the above appeal.
(3.) Therefore the above delay is condoned.;