Rakesh Tiwari, J. - (1.) Pursuant to the order dated 9.3.2016 the learned Counsel for the appellant submits that the defects have been removed. We perused the office report dated 12.7.2016 which shows that defects have been removed. The appeal is therefore in order.
(2.) The application for condonation of delay being C.A.N.3309 of 2014 is taken up for hearing.
(3.) At the time of call Counsel for the appellant is present, however, nobody appears on behalf of the respondents, therefore, the matter is taken up at the instance of the Counsel for the appellant.;