Ravi Ranjan, C.J. - (1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual connectivity. I.A. No. 11083 of 2019
(2.) This interlocutory application has been filed for condoning the delay of 1 day in preferring the present appeal.
(3.) Heard learned counsel for the parties.;