D.N.PATEL,J. - (1.) s interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 700 days in preferring this Civil Review application.
(2.) Having heard learned counsels for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph nos. 3, 4 and 5, there are reasonable reasons for condonation of delay. I, therefore, condone the delay of 700 days in preferring this Civil Review application.
(3.) I.A. No. 8152 of 2017 is, therefore, allowed and disposed of. Civil Review No. 29 of 2017.;