Virender Singh, C.J. - (1.) I.A. No. 259 of 2016 For the reasons carved out in the instant application and there being no serious objection from the other side, the delay of 26 days in filing the accompanied appeal is hereby condoned.
(2.) I.A. No. 259 of 2016 stands disposed of accordingly.
(3.) Heard both the sides.;