Amitav K. Gupta, J. - (1.) I.A. No.7634 of 2013 This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of six days in preferring the present appeal.
(2.) Learned counsel for the respondents is in attendance.
(3.) Being satisfied with the reasons assigned in para nos.2 to 11 of the supporting affidavit, sufficient cause is made out, accordingly the delay is condoned.;