- (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. 5889 of 2019 in L.P.A. No.774 of 2018 & I.A. No. 6816 of 2019 in L.P.A. No.789 of 2018 I.A. No. 5889 of 2019 has been filed for condoning the delay of 346 days in filing L.P.A. No.774 of 2018 and I.A. No. 6816 of 2019 has been filed for condoning the delay of 346 days in filing L.P.A. No.789 of 2018.
(2.) Heard parties.
(3.) Having regard to the averments made in the application and submission made on behalf of the parties, we are of the view that the appellants were prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 346 days in preferring both the appeals is hereby condoned.;