- (1.) Since there is a delay of only 32 days in filing the accompanied Letters Patent Appeal, the instant application has been moved for condonation of the said delay. Not only learned counsel for the respondents have not raised any objection in allowing this application, even otherwise the applicant-appellant has been able to carve out sufficient grounds for the said delay.
(2.) Viewed thus, we hereby allow the instant application and condone the delay of 32 clays in filing the accompanied appeal.
(3.) I.A. No. 4513 of 2014 stands disposed of. L.P.A. No. 188 of 2014;