ARUN BHANSALI,J. - (1.) Heard learned counsel for the parties on application filed by the appellant under Section 5 of the Limitation Act seeking condonation of delay.
(2.) It is, inter alia, indicated that only after the award was sought to be executed against the appellant that the appellant became aware of passing of the award by the Tribunal, which resulted in the delay in filing the appeal.
(3.) For the reasons indicated in the application, supported by affidavit, which has not been controverted by any of the parties, the same is allowed. The delay in filing the appeal is condoned.;