Virender Singh, J. - (1.) There appears to be delay of 82 days in filing the accompanied appeal, condonation thereof sought through the medium of instant application.
(2.) For the reasons carved out in the instant application and there being no serious objection from the other side, the delay of 82 days in filing the accompanied appeal is hereby condoned.
(3.) I.A. No. 6250 of 2015, stands disposed of accordingly. L.P.A. No. 641 of 2015;