- (1.) I.A. No. 603 of 2016 This application has been filed for condonation of delay of one day in filing the present appeal.
(2.) There being no deliberate and intentional laches on the part of the appellant in preferring the instant appeal, the delay of one day is, hereby, condoned.
(3.) I.A.No.603 of 2016 stands disposed of. Cont. Appeal No. 1 of 2016;