Dhirubhai Naranbhai Patel, J. - (1.) This present interlocutory application has been preferred under Sec. 5 of the Limitation Act, for condoning the delay of 02 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, there are reasonable reasons for condoning the delay in preferring this Appeal. We therefore, condone the delay in preferring the Letters Patent Appeal No. 378 of 2015.
(3.) I.A. No. 4642 of 2015 is allowed and disposed of. L.P.A. No. 378 of 2015;