- (1.) This interlocutory application has been filed for condoning the delay of 07 days which has occurred in preferring this appeal.
(2.) Heard learned counsel for the appellant as well as learned counsel for the respondents.
(3.) Having regard to the averments made in the interlocutory application, the same is allowed and the delay of 07 days in preferring the present appeal is hereby condoned. L.P.A. No. 10 of 2019;