- (1.) RE : CAN No. 6047 of 2008 after hearing the learned Advocate appearing on behalf of the appellant and after going through the explanation given in the application, we are convinced that the appellant was prevented by sufficient cause from preferring this appeal within the period of limitation.
(2.) WE, thus, condone the delay in preferring the appeal. The appeal be registered, if it is, otherwise, in form.
(3.) WITH the aforesaid observation, the application, being CAN No. 6047 of 2008, is disposed of accordingly. Re : CAN No. 6048 of 2008;