- (1.) For reasons mentioned in the application accompanied by affidavit, delay of 90 days in filing the appeal is condoned.
(2.) The application stands allowed accordingly. CM No. 10242.C of 2012
(3.) The application is allowed. Annexures P/1 to P/3 are taken on record subject to all just exceptions. CM No. 10243.C of 2012 Allowed as prayed for. RSA No. 3809 of 2012;