Rajesh Kumar - (1.) I.A. No. 6830 of 2015 The present interlocutory application has been filed for condoning the delay of 163 days.
(2.) Perused the ground as stated in para-3 to 7 of the present I.A., it appears that there are sufficient reasons explained for condonation of delay. Therefore, the delay in preferring this appeal is condoned.
(3.) Accordingly, I.A. No. 6830 of 2015 is allowed S.A. No.644 of 2015;