D.N. Patel, J. - (1.) I.A. No. 6892 of 2016 When the matter is called out, counsel for the appellants is absent.
(2.) The present interlocutory application has been preferred under Section 5 of the Limitation Act, for condoning the delay of 178 days in preferring this Letters Patent Appeal.
(3.) Having heard counsel for the State and looking to the reasons stated in this interlocutory application especially in paragraph nos. 4, 5, 6 and 7 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. 733 of 2015.;