- (1.) There is delay of 112 days in filing the appeal as that is the period reported by the Department.
(2.) We have gone through the petition seeking condonation of delay in which 110 days delay is sought to be condoned. Upon going through the reasons disclosed in the petition for condonation of delay, we are satisfied that there is sufficient cause because of which the appeal could not be preferred within time prescribed. We condone the delay of 112 days.
(3.) In these circumstances, GA No.2733 of 2016 shall stand disposed of.;