- (1.) HEARD on the limitation petition.
(2.) CONSIDERING the statements made in the petition and the grounds taken therein, we are satisfied that sufficient grounds have been made out for condoning the delay in filing the appeal. Accordingly, this interlocutory application is allowed and the delay in filing the appeal is hereby condoned.
(3.) LA . No. 295/2006 is thus disposed of. M.A. No. 12 of 2006;