D. N. Patel, A.C.J. - (1.) I.A .No.387 of 2017 1. This interlocutory application under Section 5 of the Limitation Act has been filed by the appellant for condonation of delay of 82 days in preferring the instant appeal.
(2.) Having heard learned counsel and looking to the reasons stated in paragraphs 25 to 13 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the instant appeal.
(3.) Accordingly, I.A. No. 387 of 2017 is allowed and delay in filing the instant appeal is condoned. L.P.A. No.17 of 2017;