D.N.PATEL,J. - (1.) I.A. No. 743 of 2016: This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 71 days in preferring this Letters Patent Appeal.
(2.) Having heard learned counsels for both the sides and looking to the reasons stated in this interlocutory application especially in paragraphs 6 and 7, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 71 days in preferring this Letters Patent Appeal.
(3.) Accordingly, I.A. No. 743 of 2016 stands allowed and disposed of. L.P.A. No. 756 of 2015 ;