AJAY RASTOGI, ASHOK GAUR, JJ. - (1.) Instant appeal is directed against order of the Ld. Single Judge impugned dt.13-12-2016.
(2.) However, office has pointed out delay of 3 days in filing present appeal in support thereof separate application has been filed seeking condonation of delay u/S 5 of Limitation Act.
(3.) After taking note of the submissions made, we find that the delay has been satisfactorily explained and deserves to be condoned.;