HARSHA DEVANI,J - (1.)Rule. Learned Advocates for the respective respondents waive service of notice of rule. Since all these petitions involve similar questions of law, the same were taken up for hearing together and are disposed of by this common judgment.
(2.)All these petitions except Special Civil Application No. 14358/2013 have been filed by GAIL (India) Limited challenging the orders passed by the learned Additional District Judge, Vadodara on the delay condonation applications filed by the respondent - claimants whereby the applications have been allowed and the delay caused in filing the applications under Sub -Section (2) or (5) of Section 10 of the Petroleum and Minerals Pipeline Act, 1962 (hereinafter referred to as ''the P&MP Act '') has been condoned.
(3.)Special Civil Application No. 14358/2013 has been filed by the original claimant challenging the order dated 31st May, 2013 passed by the learned 2 nd Additional District Judge, Dahod in Civil Miscellaneous Application No. 5/2013 whereby the application filed by GAIL (India) Limited seeking condonation of delay caused in filing the application under Section 10 of the P&MP Act has been allowed.