- (1.) HEARD learned counsel for the appellant and the learned counsel for the respondents.
(2.) THE matter has been listed alongwith the application under Section 5 of the Limitation Act, as the appeal has been preferred after delay of 62 days. In the facts and circumstances of the case, the delay in filing the appeal is condoned.
(3.) THE I.A. No. 525 of 2011 stands disposed of.;