AMITAV K.GUPTA, J. - (1.) This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 204 days in preferring the present appeal.
(2.) Learned counsel on behalf of the respondent/Railway has opposed.
(3.) Heard. In view of the reasons assigned in paragraph nos. 4, 5 and 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned.;