D.N.PATEL,J. - (1.) (Oral) - I.A. No. 6775 of 2014 The present interlocutory application has been preferred under Section 5 of the Limitation Act, for condoning the delay of 324 days in preferring this Letters Patent Appeal.
(2.) Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph nos. 6, 7, 8 and 9 thereof, there are reasonable reasons for condoning the delay in preferring this Appeal. We therefore, condone the delay in preferring this L.P.A. No. 562 of 2014 with cost of Rs. 1,000/- (Rs. one thousand) each, i.e. total amount of Rs. 2,000/. This amount will be paid by the appellants to the respondents within a period of eight weeks from today.
(3.) With this observation, this interlocutory application is allowed and disposed of. L.P.A. No. 562 of 2014;