D.N.PATEL,J. - (1.) I.A. No.3420 of 2015 When the matter is called out, counsel for the appellant is absent.
(2.) This interlocutory application under Section 5 of the Limitation Act has been filed by the appellant for condonation of delay of 277 days in preferring the instant appeal.
(3.) Looking to the reasons stated in paragraphs 4, 5 and 6 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the appeal.;