D. N. Patel, J. - (1.) 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 1. By consent of the learned counsels for both the sides, this Letters Patent Appeal is taken up for hearing. 2. This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned single Judge in W.P.(S) No. 2708 of 2007, dated 18th January, 2014, whereby, the petition preferred by the respondents was allowed and hence, the original respondents have preferred the present Letters Patent Appeal. 3. Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that the mother of the respondents (original petitioners) expired on 7th October, 2002 and, therefore, respondent No.2 (original petitioner No.2) is seeking compassionate appointment.;