Amitav K. Gupta, J. - (1.) This Interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 28 days in preferring the present appeal.
(2.) Notices have been issued upon the respondents but service report is awaited.
(3.) In view of the reasons assigned sufficient cause and reasonable explanation has been made out accordingly delay is, hereby, condoned.;