- (1.) The present special appeal is directed against order of the ld. Single Judge dt.6.11.2017.
(2.) However, the office has pointed out delay in filing of the appeal & in support thereof application u/Sec.5 of the Limitation Act, seeking condonation of delay has been filed which is satisfactorily explained & deserves to be condoned.
(3.) Accordingly, the application u/Sec.5 of the Limitation stands allowed. Delay is condoned.;