(1.) Heard I.A. No. 3 of 2022 for condonation of delay of 182 days in filing L.P.A.
(2.) For the reasons stated in the application and affidavit, delay in filing L.P.A. stands condoned. Accordingly, I.A. No. 3 of 2022 stands allowed.
(3.) With the consent of learned counsels for the respective parties, matter is taken for final hearing.