D. N. Patel, J. - (1.) I.A. No. 2174 of 2016 in L.P.A. No. 190 of 2016. The interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 14 days in preferring Letters Patent Appeal No. 190 of 2016.
(2.) Having heard the learned counsels for both the sides and looking to the reasons stated in this interlocutory application especially in para Nos. 3 and 4, there are reasonable reasons for condoning the delay. We, therefore, condone the delay in preferring this Letters Patent Appeal. This interlocutory application is allowed and disposed of. L.P.A. No. 190 of 2016 with L.P.A. No. 247 of 2016.
(3.) These Letters Patent Appeals have been preferred, one by the employee and another by the Management, being aggrieved and feeling dissatisfied by the judgment and order delivered by the learned single Judge in W.P. (L) No. 1571 of 2006 dated 5th February, 2016 whereby the learned single Judge has partly upheld the award delivered by the Central Industrial Tribunal No. 1, Dhanbad in Reference Case No. 305 of 2000 dated 16th September, 2005.;