Rajesh Balia, J. - (1.) Heard learned counsel for the parties.
(2.) This case comes up on an application under section 5 of the Limitation Act. The appeal is barred by 4 days.
(3.) Having heard learned counsel for the parties and perused the application, we are sufficient cause from filing the appeal within limitation. The application is, therefore, allowed and the appeal be taken on record as regularly instituted appeal.;