D.N.PATEL,J. - (1.) I.A. No. 5725 of 2014 This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 713 days in preferring the Civil Review Application.
(2.) Having heard learned counsel for both the sides and looking to the reasons, stated in this interlocutory application, especially paragraph nos. 3 to 11 thereof. It appears that the delay has occurred, partly due to loss of copy of order and partly due to procedure in the department of this appellant and hence, there are reasonable reasons for condonation of delay.
(3.) Learned counsel appearing for the respondent submitted that had any vigilance been shown by the appellant, they would have preferred Civil Review application much earlier.;