Rajesh Kumar, J. - (1.) I.A No. 2934 of 2017 The instant interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 55 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. Having regard to the facts and circumstances of the case and the reason assigned in the present interlocutory application, this Court finds sufficient ground for condoning delay. Accordingly, I.A No. 2934 of 2017 is allowed. Delay of 55 days in preferring present appeal is hereby condoned. M.A. No.112 of 2017;