(1.) Heard on IA 601/2016, an application for condonation of delay in filing the leave application.
(2.) After considering the submissions made by learned counsel for the parties and looking to the facts and circumstances of the case, it appears that a delay of only 25 days has been caused in filing the present leave application. After undergoing the complicated process of sanction from the Law Department, such delay has been caused. Therefore, delay of 25 days in filing the present leave application, is hereby condoned. IA 601/2016 is hereby disposed off accordingly.
(3.) Heard on leave application.