D.K. Trivedi, J.@mdashHeard Mr. Thakkar, learned advocate for the petitioner and Mr. J.V. Japee, learned advocate for the respondent. During hearing Mr. Thakkar has taken us through the application supported with an affidavit of the applicant dated 18.11.2002 wherein the applicant has given reasons for condoning delay of 207 days in filing the First Appeal. Considering submissions made in the application for the cause of delay, we are inclined to condone such delay. This application is, therefore, allowed. Rule is made absolute with no order as to costs.
2. Appeal is ordered to be placed on Board for admission on 28.2.2003.
