Dhirubhai Naranbhai Patel, J. - (1.) I.A. No. 5653 of 2014
(2.) THE present interlocutory application has been preferred under Section 5 of the Limitation Act, for condoning the delay of 335 days in preferring this Letters Patent Appeal. Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph Nos. 6, 7 and 8 thereof, there are reasonable reasons for condoning the delay in preferring this Letters Patent Appeal. We therefore, condone the delay in preferring this L.P.A. No. 265 of 2014.
(3.) ACCORDINGLY , I.A. No. 5653 of 2014 is allowed and disposed of. L.P.A. No. 265 of 2014 ;