RAJARSHI BHARADWAJ,J. - (1.) C.A.N. 1817 of 2018 is an application under section 5 of the Limitation Act seeking condonation of 66 days delay in presentation of F.M.A.T. 173 of 2018, being an appeal under section 173 of the Motor Vehicles Act, 1988 (hereafter the 'Act), whereas C.A.N. 1819 of 2018 is an application for stay of operation of the impugned award filed in the said appeal.
(2.) We have heard learned advocates for the parties and perused the averments made in the application for condonation of delay.
(3.) Cause shown is sufficient. Delay in presentation of the appeal (F.M.A.T. 173 of 2018) is condoned.;