D.N.PATEL,A.C.J. - (1.) I.A. No. 6805 of 2016 This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 202 days in preferring this Letters Patent Appeal.
(2.) Having heard learned counsel for both the sides and looking to the reasons stated in this interlocutory application especially in paragraph nos. 2, 3 and 4, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 202 days in preferring this Letters Patent Appeal.
(3.) Accordingly, I.A. No. 6805 of 2016 is allowed and disposed of. L.P.A. No. 214 of 2016;