Virender Singh, J. - (1.) Counsel for the appellant -writ petitioner has not come present to assist the Court in the instant application, yet for the reasons carved out in the instant application and there being no objection from the other side, delay of 25 days in filing the accompanied appeal is hereby condoned.
(2.) I.A. No. 4242 of 2015, stands allowed. L.P.A. No. 365 of 2015
(3.) We now advert to the main appeal being L.P.A. No. 365 of 2015.;