D.N. Patel, A.C.J. - (1.) I.A. No.776 of 2017 This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 61 days in preferring this Letters Patent Appeal.
(2.) Having heard the counsels of both the sides and looking to the reasons stated in this interlocutory application, especially in para-4 thereof, there are reasonable reasons for condonation of delay. We, hereby, condone the delay.
(3.) I.A. No.776 of 2017 is allowed and disposed of. L.P.A. No.598 of 2016;