- (1.) I.A. No. 413 of 2015 This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 35 days in preferring this Letters Patent Appeal.
(2.) Having heard learned counsel for both the sides and looking to the reasons stated in this Interlocutory application especially in paragraph Nos. 3, 4 and 5, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 35 days in preferring this Letters Patent Appeal.
(3.) Accordingly, I.A. No. 413 of 2015 stands allowed and disposed of. L.P.A. No. 352 of 2014;