- (1.) I.A. No.2544 of 2019:- 1. The instant case has been listed for its hearing through Video Conferencing (V.C.).
(2.) Learned counsel for the parties, being fully satisfied with the audio and video connectivity have argued the matter through V.C.
(3.) The instant interlocutory application is under Section 5 of the Limitation Act for condoning the delay of 375 days in preferring the instant appeal.;