- (1.) HEARD learned counsel for the appellants.
(2.) THERE is delay of 93 days in filing the intra Court appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay, wherein it is averred that after having come to know about order dated 19th April, 2012, an application was filed for obtaining the certified copy of the order. When the certified copy of the order was received, the same was sent to higher authorities. The matter was referred for legal opinion and thereafter, the appeal was preferred. The appellants have not mentioned in the application, as to when the application for obtaining certified copy of the order was filed, when it was delivered, when it was sent to higher authorities and when a decision was taken for filing the appeal. The application under Section 5 of the Limitation Act has been drafted in a cursory manner. Satisfactory explanation has not been furnished by the appellants, so as to condone the delay in filing the appeal.
(3.) THAT apart, no useful purpose will be served in condoning the delay, as we have examined the matter on merits and we find no merit also.;