D.N.PATEL,J. - (1.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 42 days 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 no. 5, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 42 days in preferring this Letters Patent Appeal.
(3.) I.A. No. 4791 of 2016 is, therefore, allowed and disposed of. L.P.A. No. 332 of 2016;