Rajesh Kumar, J. - (1.) This Interlocutory Application under Section 5 of the Limitation Act has been filed by the appellant for condonation of delay of 15 days in preferring the instant Letters Patent Appeal.
(2.) Having heard learned counsels and looking to the reasons stated in paragraph 4 of the Interlocutory Application, there are reasonable reasons for condoning the delay in preferring the instant Letters Patent Appeal.
(3.) Accordingly, I.A. No. 9459 of 2017 is allowed and delay in filing the instant Letters Patent Appeal is condoned.L.P.A. No. 474 of 2016Brief facts of the instant Letters Appeal;