- (1.) As per office report, there is a delay in filing present appeal for which separate application has been filed seeking condonation of delay under section 5 d Limitation Act.
(2.) After hearing Counsel for the parties, we find that the delay has beer 5 satisfactorily explained and deserves to be condoned.
(3.) Accordingly, the application seeking condonation of delay under section 5d Limitation Act stands allowed and the delay is condoned.;