D.N.PATEL,J. - (1.) This interlocutory application under Section 5 of the Limitation Act has been filed by the appellant for condonation of delay of 01 day in preferring the instant Letters Patent Appeal.
(2.) Having heard learned counsel and looking to the reasons stated in paragraphs 4, 5, 6 and 7 of the interlocutory application, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeal.
(3.) Accordingly, I.A. No. 531 of 2017 is allowed and delay in filing the instant appeal is condoned. L.P.A. No. 04 of 2017;