- (1.) Instant intra-Court appeal is directed against order of the ld. Single Judge impugned dated 12.07.2016.
(2.) However, office has pointed out delay in filing appeal in support thereof separate application has been filed seeking condonation of delay under section 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.;