D.N.PATEL,J. - (1.) I.A. No. 7011 of 2016. This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 34 days in preferring this Letters Patent Appeal.
(2.) Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application, especially in paragraph no. 2, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 34 days in preferring this Letters Patent Appeal.
(3.) I.A. No. 7011 of 2016 stands allowed and disposed of. L.P.A No. 500 of 2016.;