As per the case facts, appeals were filed concerning the condonation of delay, with some appellants accused of concealing relevant information. The High Court suggested the State should appeal. The ... question arose whether delays should be excused for government entities based on general assertions of bureaucratic indifference, or if allowing appeals despite deliberate delays would undermine the Limitation Act. Finally, the Supreme Court indicated that condoning delay without proper scrutiny or for deliberate delays would contradict the Act, and emphasized that certain procedural rules, like deposit requirements, are mandatory.