- (1.) Vide this common judgment, we are disposing of two appeals bearing L. P. A. No. 1502 of 2013 and L. P. A. No. 1323 of 2013. For the sake of convenience, the facts are being taken from L. P. A. No. 1502 of 2013. C. M. No. 3820-LPA of 2013 :
(2.) For the reasons mentioned in the application, which is duly supported by an affidavit, the same is allowed and delay of 12 days in refiling the appeal is condoned. Main Appeal :
(3.) The present intra-court appeal, filed under Clause X of the Letters Patent, challenges order dated 28.01.2013, passed by a learned Single Judge of this Court allowing Crl. W. P. No. 121 of 2001 filed by the respondents. We have heard learned counsel for the parties on merits and have gone through the record including the judgment of the learned Single Judge.;