M.Y.EQBAL, AMARESHWAR SAHAY, J. - (1.) Heard the learned counsel for the parties in the limitation matter.
(2.) Having regard to the causes shown in the limitation petition, the delay in filing the appeal is hereby condoned.
(3.) LA. No. 2116 of 2003 is thus disposed of. M.A. No. 283 of 2003:;