KAILASH PRASAD DEO,J. - (1.) Heard, learned counsel for the appellant, Mr. Alok Lal and learned counsel for the respondents Mr. Pratiush Lala.
(2.) The appellant has preferred this Miscellaneous Appeal with delay of 47 days, for condonation of the same I. A. No.8499 of 2017 has been filed. Considering the reason assigned in paragraph nos.3 to 8 of the Interlocutory Application the delay of 47 days in preferring the instant Miscellaneous Appeal is hereby condoned. Accordingly, I. A. No.8499 of 2017 is allowed.
(3.) M. A. No. 617 of 2017 Heard, learned counsel for the appellant, Mr. Alok Lal and learned counsel for the respondents Mr. Pratiush Lala.;