- (1.) CM. No. 92 of 2012 After hearing counsel for the parties, application is allowed. Delay of 41 days in re-filing the appeal stands condoned. CM. No. 93 of 2012
(2.) The application has been filed for condonation of delay of 400 days in filing the appeal. Reply to the application has been filed.
(3.) After hearing counsel for the parties, we are satisfied that delay in filing the appeal has been explained. There are sufficient reasons to condone the delay.;