BANWARI LAL SHARMA,JJ. - (1.) Appeal No. 179/2018 is listed on the application u/s 5 of the Limitation Act as it is barred by 319 days.
(2.) For the reasons mentioned in the application and as it is not opposed by the parties opposite, we condone the delay. Accordingly, the application u/s 5 of the Limitation Act is allowed. The appeal is admitted.
(3.) With consent of learned counsel for the parties, all the appeals were heard finally at this stage.;