Amitav K. Gupta, J. - (1.) I.A. No.3091 of 2010 1. This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 10 days in preferring the present appeal.
(2.) Learned counsel appearing for respondent no.3 has not raised any serious objection.
(3.) It transpires that notice has been served on respondent no.1.;