Dalip Singh, J. - (1.) Heard learned counsel for the petitioners-Union of India and perused the record.
(2.) This special appeal has been listed from the defect side, as there is a delay of 394-days in filing this appeal and it is accompanied by an application under Section 5 of the Limitation Act.
(3.) We have perused the judgment impugned passed by the learned Single Judge to satisfy ourselves before entering into the question regarding condonation of delay as to whether the appeal merits admission or not.;