- (1.) Upon hearing learned counsel for the parties and on a consideration of the uncontroverted averments made in the application, we are of the view that sufficient cause has been shown to explain the delay in filing the appeal.
(2.) The delay is thus condoned. The application under Section 5 of the Limitation Act is allowed accordingly.
(3.) The present appeal witnesses a challenge to the order dated 13.7.2012 passed by the learned Single Judge refusing extension of the term of the interim relief provided by the order dated 19.7.2010 whereby the appellants/writ petitioners were required to deposit an amount of Rs.2,75,000/- on or before 30.7.2010.;