- (1.) Present interlocutory application has been preferred under section 5 of the Limitation Act, 1963, for condonation of delay of 715 days in preferring this First Appeal.
(2.) Having heard counsels of the parties and looking to the reasons stated in the interlocutory application, especially in paragraph No.4, sufficient cause and reasonable explanation has been given for the delay.
(3.) In view of these facts, we, hereby, condone the delay in preferring this First Appeal. Accordingly, I.A. No. 4731 of 2014 is allowed and disposed of. First Appeal No. 148 of 2014;