Virender Singh, J. - (1.) For the reasons carved out in the instant application and there being no serious objection from the side of the respondent -writ petitioner, the delay of 53 days in filing the accompanied appeal being L.P.A. No. 151 of 2015 is condoned.
(2.) I.A. No. 1545 of 2015 stands disposed of accordingly. L.P.A. No. 151 of 2015
(3.) Heard learned counsel for the parties.;