D.N.PATEL,J. - (1.) I.A.No.2242 of 2014: Learned counsel for the applicant seeks leave to amend the number of days delay, as in place of 557 days delay, it has wrongly been mentioned as 157 days.
(2.) Necessary amendment is permitted to be carried out in red ink, in course of day.
(3.) This Interlocutory Application has been preferred under Section 5 of the Limitation Act for condonation of delay of 557 days in preferring this Letters Patent Appeal.;