PUSHPENDRA SINGH BHATI,J. - (1.) [Spl. Appl. Writ No. 173/2019] Mr. Pradeep Swami, puts in appearance on behalf of respondent No.1.
(2.) Mr. Sandeep Shah, learned AAG puts in appearance on behalf of respondents No.2 and 3. Service is, therefore, complete. List the matter for admission on 18.02.2020. [Spl. Appl. Writ No. 1148/2018, 1365/2018 and 1573/2018] List the matters alongwith D.B. Special Appeal (W) No.173/2019. [Spl. Appl. Writ No. 160/2019] The matter comes up on an application preferred on behalf of appellants under Section 5 of the Limitation Act.
(3.) The appeal is reported to be barred by 152 days. For the reasons stated in the application, we are satisfied that the appellants were prevented from filing the appeal within limitation for sufficient cause. Accordingly, the application under Section 5 of the Limitation Act is allowed. Delay in filing the appeal is condoned. ;