- (1.) Crm-18665 of 2016
(2.) There is delay of 34 days in filing this appeal.
(3.) An application has been filed under Section 5 of the Limitation Act for condonation of delay of 34 days in filing this appeal and the same is supported by the affidavit of the applicant-appellant. Application is allowed as per the grounds mentioned therein and delay of 34 days in filing this appeal is condoned. CRA-S-2225-SB of 2016;