D. N. Patel, J. - (1.) I.A. No. 1152 of 2017 The present interlocutory application has been preferred under Section 5 of the Limitation Act, for condoning the delay of 08 days in preferring this Letters Patent Appeal.
(2.) Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph No. 3 thereof, there are reasonable reasons for condoning the delay in preferring this Letters Patent Appeal.
(3.) We, therefore, condone the delay in preferring this Letters Patent Appeal No. 528 of 2016.;