D.N.Patel,J. - (1.) I.A. Nos. 6596/2015, 6627/2015, 6629/2015, 2075/2016, 2077/2016, 2139/2016, 2176/2016, 2178/2016, 2180/2016, 2182/2016, 2196/2016, 2199/2016, 2201/2016, 2203/2016, 2207/2016, 2232/2016 and 2233/2016. These interlocutory applications under Section 5 of the Limitation Act have been filed by the appellants for condonation of delay in preferring the instant appeals.
(2.) Having heard learned counsel and looking to the reasons stated in the interlocutory applications, there are reasonable reasons for condoning the delay in preferring the appeals.
(3.) Accordingly, aforesaid Interlocutory Applications are allowed and delay in filing the respective appeals is condoned. L.P.A. No.705 of 2015 & other allied cases;