- (1.) Heard learned counsel for the parties on application for condonation of delay i.e. I.A. No. 2659 of 2012. In view of the reasons stated in the application, the delay in filing this L.P.A. is condoned.
(2.) I.A. No. 2659 of 2012 is allowed. L.P.A. No. 363 of 2012
(3.) Heard learned counsel for the parties on merits of the case.;