Amitav K. Gupta, J. - (1.) I.A No. 914 of 2016 The instant interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 60 days in preferring the present appeal.
(2.) Learned counsel appearing on behalf of the respondent has not raised any serious objection.
(3.) Considering the reasons assigned in the supporting affidavit, sufficient cause and reasonable explanation has been given for the delay, accordingly the delay is, hereby, condoned and I.A. No.914 of 2016 stands allowed. L.A. No. 6059 of 2015;