D.N. Patel, J. - (1.) I.A. No.8111 of 2016 This interlocutory application under Section 5 of the Limitation Act has been filed by the appellant for condonation of delay of 15 days in preferring the instant appeal.
(2.) Having heard learned counsel and looking to the reasons stated in para 4 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the appeal.
(3.) Accordingly, I.A. No. 8111 of 2016 is allowed and delay in filing the instant appeal is condoned. L.P.A. No.554 of 2016;