- (1.) AFTER hearing the learned counsel for the parties and after going through the explanation given herein, we are convinced that the appellant was prevented by sufficient cause from preferring an appeal within the period of limitation.
(2.) WE, therefore, condone the delay in preferring the appeal. Let the appeal be registered, if otherwise in form.
(3.) THE application being C. A. N. No. 6361 of 2008 is allowed.;