S.N. Pathak, J. - (1.) I.A.No.4401 of 2014 The instant Interlocutory Application has been filed under Section 5 of the Limitation Act to condone the delay of 137 days in presenting the appeal.
(2.) Having heard the learned counsel for the parties and on being satisfied with the grounds taken in paragraph Nos.2 to 5 of the instant Interlocutory Application, the delay of 137 days in filing instant appeal is hereby condoned.
(3.) Accordingly, I.A. No. 4401 of 2014 stands allowed. M.A. No. 223 of 2013;