Dhirubhai Naranbhai Patel, J. - (1.) I.A. No. 8579 of 2013.
(2.) THIS interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 6 days in preferring this Letters Patent Appeal. Heard learned counsel appearing for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph Nos. 1, 2 and 3, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 6 days in preferring this Letters Patent Appeal.
(3.) ACCORDINGLY , I.A. No. 8579 of 2013 stands allowed and disposed of. L.P.A. No. 336 of 2013;