Narendra Kumar Jain, J. - (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the appellants has filed an application for restoration of first appeal. There is delay of 48 days in filing the application, therefore, he has also filed an application under Section 5 of the Limitation Act for condonation of delay in filing restoration application.
(3.) Learned counsel for the respondents opposed both the applications.;