VIJAY BISHNOI,J. - (1.) The matter comes up for consideration of an application under Section 5 of the Limitation Act with a prayer for condoning the delay of 3 days in filing the present appeal.
(2.) As per the office report the notice of application under Section 5 of the Limitation Act have been served upon the respondent Nos.1 to 3 and 7. Mr. Ramesh Purohit has filed power on behalf of the respondent Nos. 1,2 and 3 and Mr. Manish Pitaliya on behalf of respondent No.7. Learned counsel Mr. Ramesh Purohit is appearing for respondent Nos. 4 and 5 also. Hence, service of notice of application under Section 5 of the Limitation Act upon the respondents is completed.
(3.) After hearing learned counsel for the parties, the application under Section 5 of the Limitation Act is allowed. The delay of 3 days in filing present appeal is condoned.;