- (1.) CM-20002-CII-2014 There is a delay of 516 days in refiling the appeal. Heard the submissions made by learned counsel appearing for the appellant.
(2.) It has been convincingly contended by the applicant that learned counsel appearing for the applicant inadvertently kept the paper-book which was taken back for complying with certain objections, alongwith some other brief and as a result of which the delay has occasioned.
(3.) As it is found that the delay was neither intentional nor deliberate, the application is allowed in the interest of justice. FAO-7455-2014;