- (1.) Heard learned counsel for the parties and after considering their submissions and for the reasons mentioned in the application under Section 5 of the Limitation Act, delay of 105 days in filing the appeal is condoned. Application under Section 5 of the Limitation Act stands allowed.
(2.) At the request of learned counsel for the parties, arguments were heard and special appeal is being disposed off finally.
(3.) This special appeal is directed against order dated 29.11.2010 passed by Single Bench, whereby application under Article 226(3) of the Constitution of India, filed by new impleaded Respondent No. 4 for vacation of order dated 11.11.2009, has been dismissed.;