(1.) BY allowing LA. No. 02/2008, the document filed along with this application is taken on record.
(2.) SHRI U.N.S. Deo, learned counsel for the appellant is heard on I.A. No.01/2C08, an application for condonation of delay in filing the appeal.
(3.) I .A. No. 01/2008, therefore, is allowed and the delay in filing the appeal is hereby condoned.