- (1.) Office has pointed out delay in filing of the instant appeal, in support whereof application under Sec. 5 of the Limitation Act has been filed, duly supported by the affidavit. Having gone through the application, we are satisfied that the delay has been satisfactory explained and deserves to be condoned.
(2.) Consequently, the application filed under Sec. 5 of the Limitation Act stands allowed and the delay stands condoned.
(3.) Heard on merits.;