- (1.) Heard learned counsel for the appellant on the application filed under Section 5 of the Limitation Act.
(2.) In view of the reasons given in the application foreordination of delay, the delay of 2 days in filing the L.P.A. is condoned.
(3.) I.A. No. 571 of 2012 stands disposed of. L.P.A. No. 357 of 2011;