Vinit Kumar Mathur,J. - (1.) Defect No.1 pointed out by the Registry is overruled. Learned counsel for the appellants has already filed certified copy of the order as also photostat copy of the order passed in SBCWP No.2207/2016.
(2.) Office objection No.2 is waived.
(3.) The appeal is reported to be barred by limitation for 517 days. It is accompanied by an application under Section 5 of the Limitation Act.;