- (1.) Office has pointed out delay of about 11 days in filing of the appeal and in support thereof separate application has been filed seeking condonation of delay under section 5 of Limitation Act.
(2.) After taking note of the submissions made, we find that the delay has been satisfactorily explained duly supported by affidavit and deserves to be condoned.
(3.) The application under Section 5 of the Limitation Act stands allowed.;