SUJIT NARAYAN PRASAD,J. - (1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality. I.A. No. 10951 of 2019
(2.) This Interlocutory Application has been filed for condoning the delay of 217 days, which has occurred in preferring this appeal.
(3.) Heard learned counsel appearing for the parties.;