Arun Mishra, CJ. - (1.) There is delay of 164 days in filing the intra-court appeal. For the reasons stated in the application filed u/s.5 of the Limitation Act duly supported by affidavit, the delay is condoned. I.A. No.45487/10 is disposed of.
(2.) Heard on the question of admission.
(3.) The intra-court appeal has been preferred as against the order dated 25.1.2010 passed in SB Civil Writ Petition No.2485/96.;