- (1.) This is an application under Section 5 of the Limitation Act for condonation of delay of 885 days in filing the appeal.
(2.) The following reasons have been given in para 3 the application for condonation of delay. The same reads as under :- "3. That the appellant has filed the above said appeal on 27.11.2008 but the same was returned after raising certain objection by the Registry and the same was re-filed on 17.03.2009 but against the same was return. Thereafter, the appeal was misplaced in the Office of undersigned. Now the same is traceable from the other brief in the Office. Hence is same is re-filed."
(3.) The same is supported by an affidavit of Sanjay, Clerk of Madan Sandhu, Advocate.;