D. N. Patel, J. - (1.) I.A. No. 6647 of 2016 Present interlocutory application has been preferred under section 5 of the Limitation Act, 1963, for condonation of delay of 41 days in preferring this Letters Patent Appeal.
(2.) Having heard counsel for the both sides and looking to the reason stated in the interlocutory application, in paragraph No. 2, it appears that there is a reasonable ground for condonation of delay.
(3.) We, therefore, condone the delay in preferring this Letters Patent Appeal. Accordingly, I.A. No. 6647 of 2016 is allowed and disposed of. L.P.A. No.766 of 2015.;