(1.) Heard learned Standing Counsel appearing for the appellants as well as Mr. Ram Bali Tiwari, learned counsel for the respondent.
(2.) This intra court appeal has been filed with some delay. It is accompanied with an application for condonation of delay along with an affidavit.
(3.) The cause shown in the affidavit is sufficient, even otherwise, we feel appropriate to condone the delay in filing of this appeal.