- (1.) HEARD learned counsel for the appellants.
(2.) THIS intra-Court appeal is barred by 211 days. Learned counsel for the appellants has filed an application under Section 5 of the Limitation Act, stating therein that earlier he had filed an intra-Court appeal against the order of the Single Bench, which was also barred by 51 days and in view of the fact that application under Section 5 of the Limitation Act was not filed along with the appeal, therefore, appeal was returned back for proper presentation along with application under Section 5 of the Limitation Act. Now, he has filed the appeal along with the application under Section 5 of the Limitation Act. Learned counsel for appellants submitted that delay occurred in filing the appeal is bonafide and not deliberate, therefore, it may be condoned.
(3.) AFTER considering the submissions of the learned counsel for appellants and the reasons assigned in the application under Section 5 of the Limitation Act, we are not satisfied that delay occurred, was not deliberate. In our view, no sufficient cause is made out, so as to condone the delay in filing the appeal.;