- (1.) As prayed for by Mr. Sinha, he is allowed to remove the defects in course of the day.
(2.) I.A. No. 2621 of 2010 Heard the parties on the point of limitation.
(3.) On being satisfied with the grounds taken in the petition, the delay of four days in filing the appeal is hereby condoned if the defects are removed in course of the day. I.A. No. 2621 of 2010 stands disposed of.;