- (1.) We have heard learned Senior Counsel appearing for the appellant and learned counsel appearing for the respondents.
(2.) It is reported that this Special Appeal is time barred by 221 days.
(3.) The delay has been explained on the ground that an application for recalling the order was filed, which was decided on 26.03.2014. The delay in filing the Special Appeal is thus explained with good and sufficient reasons. The delay is accordingly condoned. The application under Section 5 of the Limitation Act is allowed and the matter was heard.;