- (1.) I.A. No. 1577 of 2014: 1. This interlocutory application has been preferred by the appellants for condoning the delay of 28 days in preferring the First Appeal.
(2.) Having heard learned counsel for both the sides and looking to the reasons, given in paragraph nos. 4, 5 and 6 of the interlocutory application, there are sufficient reasons to condone the delay of 28 days in preferring the instant Appeal.
(3.) Accordingly, delay in filing the instant First Appeal is hereby condoned. I.A. No. 1577 of 2014 stands disposed of. F.A. No. 227 of 2012:;