- (1.) Heard learned counsel for the appellant.
(2.) For the reasons mentioned in I.A. No. 485/2012 under Section 5 of the Limitation Act supported by an affidavit, delay of two days in filing the appeal is condoned. I.A. No. 485/2012 is allowed.
(3.) With the consent of learned counsel for the appellant, arguments were heard and the appeal is being disposed of finally.;