VIJAY BISHNOI,J. - (1.) The matter comes up for consideration of application under Section 5 of the Limitation Act with a prayer for condoning the delay of 1400 days in filing the present appeal. No reply to the application has been filed on behalf of the respondent.
(2.) After going through the application filed by the appellant under Section 5 of the Limitation Act, it is clear that the delay of 1400 days have been satisfactorily explained. Hence, the application under Section 5 of the Limitation Act is allowed and the delay of 1400 days is condoned.
(3.) With the consent of the learned counsel for the parties this appeal is heard finally.;