Dhirubhai Naranbhai Patel, J. - (1.) I.A. No. 997 of 2014 in L.P.A. No. 55 of 2014:
(2.) THE present interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 207 days in preferring the instant Letters Patent Appeal. Having heard learned counsel for the appellant and looking to the reasons, stated in this interlocutory application, especially in paragraph Nos. 4, 5, 6, 7 and 8 thereof, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeal. We, therefore, condone the delay in preferring L.P.A. No. 55 of 2014.
(3.) I .A. No. 997 of 2014 is accordingly, allowed and disposed of. L.P.A. Nos. 340 of 2013, 357 of 2013, 311 of 2013 & 55 of 2014:;