- (1.) Heard on the application under Section 5 of the Limitation Act. There is a delay of 190 days in filing this appeal. The application has been filed to explain the delay caused in the process of filing the appeal.
(2.) Learned counsel for the appellants submits that after obtaining certified copy of the order, it was sent to the Corporation. It was examined by the Legal Cell, and after their opinion, it was sent to the Administrative Cell for sanction. After receiving the legal opinion and sanction for filing the appeal, it was processed and filed thereupon. The process took time. The delay has been caused largely in the process, thus it may be condoned as otherwise merit of the case may not be ignored due to delay in filing of the appeal.
(3.) Petitioner-non-appellant, present in person, has opposed the application and submits that there is no justifiable reason for delay in filing of the appeal.;