L.N. Mittal, J. - (1.) CM No.3920 -C of 2009
(2.) REPLIES on behalf of Respondent Nos. 1, 2 and 5 filed today in Court, are taken on record. Copies given to the opposite counsel.
(3.) THIS is application by Appellant for condonation of delay of 839 days in filing the appeal. It is alleged in the application that the applicant -Appellant had engaged counsel for filing the instant second appeal, but Clerk of the counsel left the office of the counsel and, therefore, status of the case remained unknown to the counsel and only recently before filing of the appeal, the counsel found out that appeal had never been filed.;