D.N. Patel, J. - (1.) LA No. 5314 of 2016 The present interlocutory application has been preferred under Section 5 of the Limitation Act, for condoning the delay of 1177 days in preferring this Letters Patent Appeal.
(2.) Looking to the facts and circumstances of the case and also looking to the reasons stated in this interlocutory application especially in paragraph Nos. 4, 5 and 6 thereof, there are reasonable reasons for condoning the delay in preferring this Appeal. We therefore, condone the delay in preferring this L.P.A. No. 607 of 2015.
(3.) This interlocutory application is allowed and disposed of. L.P.A. No. 607 of 2015;