D.N.PATEL, J. - (1.) The present Interlocutory Application has been preferred under Section 5 of the Limitation Act, for condoning the delay of 38 days in preferring this Letters Patent Appeal.
(2.) Having heard counsel for both the sides and looking to the reasons stated in this Interlocutory Application, there are reasonable reasons for condoning the delay in preferring this Appeal. We therefore, condone the delay in preferring this L.P.A. No. 191 of 2017.
(3.) This Interlocutory Application is allowed and disposed of. L.P.A. No. 191 of 2017:;