Madhumati Mitra, J. - (1.) This is an application under Section 5 of the Limitation Act filed by the applicant/appellant praying for condonation of delay in filing the application for recalling order dated 3rd December, 2012 regarding dismissal of the appeal for non-compliance with the direction of this Court to prepare and file paper book.
(2.) The matter was heard on 06.12.2018.
(3.) The facts which are required to be considered for proper appreciation of the prayer of the applicant regarding condonation of delay in filing the application for restoration of the appeal which was dismissed on 3rd December, 2012 may be summarised as under:;