P.P.BHATT,J. - (1.) I.A. No.1103 of 2015 in M.A. No. 40 of 2014. The present application is filed under Section 5 of the Limitation Act for condoning the delay of 84 days in preferring the instant appeal.
(2.) Heard learned counsel for the appellant as well as respondents, who has filed his Vakalatnama today itself.
(3.) Perused the application which is supported by an affidavit.;