(1.) At the outset it requires to refer herein that the Division Bench of this vide order dtd. 15/10/2024 has issued notice upon the respondent-wife, both in the limitation as well as in appeal.
(2.) In pursuant thereto, the respondent has put her appearance by filing vakalatnama.
(3.) Learned counsel for the appellant has submitted that since there is delay of 807 days in preferring the appeal, as such the appellant has filed an Interlocutory Application being I.A. No. 10049 of 2024 for condonation of delay.