- (1.) INSTANT intra -court appeal has been filed against order of the ld. Single Judge dt. 13.11.2013, followed by the order dt. 22.01.2014 passed on the review petition, filed by the appellant.
(2.) THE Registry has pointed out a delay of 32 days in filing of the instant appeal. We have heard counsel for appellant on the application u/S. 5 of the Limitation Act seeking condonation of delay.
(3.) COUNSEL submits that after the order came to be passed by the ld. Single Judge of this court dt. 13.11.2013, appellant was advised to file a review petition and that came to be decided on 22.01.2014 and immediately thereafter, the appellant has approached this court by filing instant intra -court appeal. He submits that the delay, which has been caused in filing the instant appeal, is bonafide one and deserves to be condoned.;