Amitav K Gupta, J. - (1.) This interlocutory application has been filed under Section 5 of the Limitation Act read with Section 151 of the CPC for condoning the delay of 60 days in preferring this present miscellaneous appeal.
(2.) Learned counsel on behalf of the respondents has not raised any serious objection.
(3.) Heard. Being satisfied with the reasons assigned in paras 3 to 8 of the supporting affidavit, sufficient cause and reasonable explanation is made out, accordingly, the delay is condoned.;