Ajay Rastogi, J. - (1.) The instant special appeal is directed against order of the ld. Single Judge dt.30.4.2015. However, office has pointed out delay of 98 days in filing present appeal, in support thereof separate application has been filed seeking condonation of delay u/S.5 of the Limitation Act.
(2.) We have heard counsel for the parties, the delay has been satisfactorily explained and deserves to be condonend.
(3.) Accordingly, the application seeking condonation of delay u/S.5 of the Limitation Act stands allowed and the delay is condoned.;