Delay/Laches: Condonation of delay – Delay of 1011 days in preferring second appeal by respondents, condoned by High Court – Correctness of – Held: While condoning delay, High Court did not observe that any sufficient cause explaining the huge delay of 1011 days was made out – Averments in the application for condonation of delay showed that it was a case of a gross negligence and/or want of due diligence on the part of the respondents before the High Court in filing such a belated appeal – Delay thus remained unexplained – Discretion was not exercised judiciously by the High Court – Order of High Court quashed.