SHIVAKANT PRASAD,J. - (1.) This is an application for condonation of sixty-two days delay in preferring this revisional application.
(2.) The causes shown in paragraph 2 of this application is sufficient in allowing the application for condonation of delay. I have considered the same and satisfied with sufficiency of ground for condonation of delay.
(3.) Hence, this application being CRAN 5477 of 2017 is hereby allowed.CRR 4114 of 2017;