Sujit Narayan Prasad, J. - (1.) With the consent of the parties, hearing of this matter has been done through video conferencing. They have no complaint about any audio and visual connectivity. I.A. No.3914 of 2019
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 352 days in preferring this Letters Patent Appeal.
(3.) Heard.;