- (1.) Heard on the applications filed under Section 5 of the Limitation Act.
(2.) Applications are allowed for the reasons stated therein. Delay in filing the appeals is condoned. D.B. Civil Special Appeal (Writ) No. 155/2020 and other connected appeals:- Vide this order, above mentioned appeals would be disposed of, as they have arisen out of common order passed by the learned Single Judge dated 7.11.2019.
(3.) Learned counsel for the appellants has submitted that there was no question of paying any interest to the respondents, as they had received the amount of gratuity by way of full and final settlement of the claim.;