VALMIKI J.MEHTA - (1.)Caveat No.83/2014 1. Since the counsel appears for the caveator, caveat stands discharged. C.M. No.1403/2014 (condonation of delay)
(2.)FOR the reasons stated in the application, delay of 22 days in filing the appeal is condoned. C.M. stands disposed of. C.M. No.1405/2014 (condonation of delay)
For the reasons stated in the application, delay of 51 days in re - filing the appeal is condoned. C.M. stands disposed of. C.M. No.1406/2014 (condonation of delay)

(3.)FOR the reasons stated in the application, delay of 17 days in re - filing the appeal is condoned. C.M. stands disposed of. + RSA No.22/2014 and C.M. No.1404/2014 (stay)