D.N.PATEL,J. - (1.) I.A. No. 2737 of 2017 This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 77 days in preferring this Letters Patent Appeal.
(2.) Having heard the learned counsels for both the sides and looking to the reasons stated in this interlocutory application especially in para Nos. 4, 5 and 6, there are reasonable reasons for condoning the delay. We, therefore, condone the delay in preferring this Letters Patent Appeal.
(3.) I.A. No.2737 of 2017 is allowed and disposed of. L.P.A. No. 143 of 2017.;