P.P. Bhatt, J. - (1.) THE present interlocutory application is filed under Section 5 of the Limitation Act for condonation of delay in filing the instant Civil Revision application. The other side has also filed reply to this I.A. and objected the application for condonation of delay.
(2.) HEARD the learned counsel for the petitioner -party in person as well as learned counsel for the respondents on I.A. No. 878 of 2012. Perused the application as well as reply filed by the other side.
(3.) ON perusal of the averments made in the petition, it appears that sufficient cause has been made out by the petitioners, which prevented them to file revision application in time.;