S.N. Pathak, J. - (1.) I.A.No.1156 of 2014 in M.A. No.87 of 2014 The instant Interlocutory Application has been filed under Section 5 of the Limitation Act to condone the delay of 06 days in presenting the appeal.
(2.) Having heard the learned counsel for the appellant and on being satisfied with the grounds taken in paragraph Nos.3 to 5 of the instant Interlocutory Application, the delay of 06 days in filing instant appeal is hereby condoned.
(3.) Accordingly, I.A. No. 1156 of 2014 stands allowed. M.A. No. 87 of 2014 with M.A. No.296 of 2014;