- (1.) Heard learned counsel for the appellant on the application for condonation of delay of 35 days in preferring the instant memo of appeal through I. A. No. 2539 of 2016.
(2.) Having considered the reasons stated in the instant petition and upon hearing the counsel for the parties, delay in preferring the memo of appeal is accordingly allowed. I. A. No. 2539 of 2016 stands disposed of. L.P.A. No. 212 of 2016.
(3.) Heard learned counsel for the parties on the main Memo of Appeal.;