D. N. Patel, J. - (1.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 30 days in preferring the instant Letters Patent Appeal.
(2.) Having heard counsel for both the sides and looking to the reasons stated in the interlocutory application, especially in paragraph No. 4, there are reasonable reasons to condone the delay of 30 days in preferring the instant Letters Patent Appeal.
(3.) We, therefore, condone the delay of 30 days in preferring the instant Letters Patent Appeal.;