AMITAV K.GUPTA,J. - (1.) I.A. no. 334 of 2015 - This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 164 days in preferring this present Misc. Appeal.
(2.) Learned counsel on behalf of the respondents has not raised any serious objection.
(3.) Heard. Considering the reasons assigned in paras- 4, 5 and 6 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned.;