(1.) This is an application seeking condonation of delay in filing the special appeal. Office has reported a delay of 5 days.
(2.) Having heard learned counsel for the parties and having perused the averments made in the application seeking condonation of delay, we find that the delay has sufficiently been explained.
(3.) Accordingly, the application is allowed and delay in preferring the special appeal is condoned. Order on memo of Special Appeal