RAJESH KUMAR,J. - (1.) LA. No. 2916 of 2017 The instant interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 56 days in filing the present appeal.
(2.) Learned counsel for the appellant has submitted that official procedure, obtaining required permission and movement of the file are reasons for delayed filing of the present appeal.
(3.) Learned counsel for the respondent (SAIL) has no objection.;