- (1.) The application being G.A. 1452 of 2016 is for condonation of delay. There is delay of 40 days in instituting the appeal. Mr.Prahladka, learned counsel appearing for the respondentwrit petitioner has agreed to disposal of this application for condonation of delay without filing of affidavits.
(2.) We have gone through the application and in particular, paragraphs 4 to 11 thereof. We are satisfied that there was sufficient cause for which the appellant could not prefer the appeal within prescribed period. We accordingly condone the delay in filing the appeal.
(3.) We are taking up the appeal and the application together for hearing. On consent of the learned Advocates for the parties, Mr.Prahladka has waived of service of notice of appeal. All other formalities are also dispensed with on consent of the learned counsel for the parties for making the appeal ready.;