Kailash Prasad Deo, J. - (1.) Heard, learned counsel for the appellant, Mr. G.C. Jha and learned counsel for the claimants, Mr. Manoj Kumar Sinha.
(2.) Learned counsel for the appellant has submitted that this miscellaneous appeal has been preferred with delay of 29 days and for condonation of the same, I.A. No. 2426 of 2019 has been preferred.
(3.) The reasons have been assigned in paragraph nos. 3 & 4 of the application. As such, the delay may be condoned as time has been taken in processing the file for preferring this appeal.;