D. N. Patel, A.C.J. - (1.) I. A. No. 5448 of 2017 This interlocutory application has been preferred under Section 5 of the Limitation Act for the condonation of delay of a day in preferring this Letters Patent Appeal.
(2.) Having heard learned counsels for both the sides and looking to the reasons stated in this interlocutory application, especially in paragraph Nos. 4 and 5, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of a day in preferring this Letterws Patent Appeal.
(3.) I. A. No. 5448 of 2017 is, therefore, allowed and disposed of. I.P.A. No. 152 of 2017;