D. N. Patel, J. - (1.) This interlocutory application has been preferred seeking leave to prefer appeal.
(2.) Present interlocutory application has been preferred under S. 5 of the Limitation Act, 1963, for condonation of delay of 2 days in preferring this Letters Patent Appeal.
(3.) We hereby, condone the delay in preferring this Letters Patent Appeal. Accordingly, I.A. No. 3348 of 2016 is allowed and disposed of. L.P.A. No. 244 of 2016;