- (1.) There is delay of 30 days in filing restoration application.
(2.) For the reasons stated in the application filed under section 5 of the Limitation Act duly supported by affidavit, delay of 30 days is condoned. Application under Section 5 of the Limitation Act stands allowed.
(3.) The appeal was dismissed for non-compliance of the order of this court dated 05.09.2011. The case was dismissed due to mistake of the counsel. Litigant may not suffer for the mistake of the counsel.;