- (1.) Office has pointed out delay of 41 days in filing of DB SAW No.138/2018, in support thereof separate application has been filed seeking condonation of delay under Section 5 of the Limitation Act, duly supported by the affidavit.
(2.) After we have heard counsel for the parties, we find that delay has been satisfactorily explained and deserves to be condoned.
(3.) Accordingly application seeking condonation of delay under Section 5 of the Limitation Act stands allowed and the delay is condoned.;