- (1.) HEARD learned counsel for the parties on I.A. No. 3513 of 2012. In view of the reasons stated in the application, I.A. No. 3513 of 2012 is allowed and the delay in filing the appeal is condoned.
(2.) HEARD learned counsel for the parties on merit also.
(3.) ADMITTEDLY , the writ petitioner's post retrial benefits matter has not been settled by the respondent, the appellant herein, even after lapse of eight years and, therefore, the learned single Judge has rightly allowed the writ application and imposed a cost of Rs. 10,000/ -. We find no illegality in the order impugned in this appeal. There being no merit, the Letters Patent Appeal is dismissed.;