- (1.) The matter has been heard through video conferencing. There is no complaint about any audio and visual connectivity. I.A. No. 3794 of 2019 This interlocutory application has been filed for condoning the delay of 506 days in preferring the present appeal.
(2.) Heard learned counsel for the 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 506 days in preferring the present appeal is hereby condoned.;