- (1.) With the consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding the visual/audio connectivity. I.A. No. 4034 of 2020 This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 136 days in preferring this Letters Patent Appeal.
(2.) Heard parties.
(3.) Having regard to the averments made in the application and submissions 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 136 days in preferring the appeal is hereby condoned.;