JAIN, J. - (1.) THERE is delay of 30 days in filing the intra-Court appeal.
(2.) FOR the reasons mentioned in the application, duly supported by an affidavit, delay in filing the appeal is condoned. Application under Section 5 of the Limitation Act stands allowed. Heard learned counsel for appellants on admission of the appeal.
(3.) APPELLANTS -petitioners have preferred this intra-Court appeal challenging the impugned order of the Single Bench dated 20.07.2012, whereby writ petition, filed by appellants-petitioners, has been dismissed.;