Shree Chandrashekhar, J. - (1.) This application has been filed seeking condonation of delay of 43 days in preferring this Letters Patent Appeal.
(2.) Mr. S. S. Choudhary, the learned counsel for the respondent no. 6 submits that each day's delay must be explained by the appellant.
(3.) Of course, the appellant must explain the delay caused in preferring this Letters Patent Appeal, however, while considering an application under section 5 of the Limitation Act the Court is also guided by stake of the parties, issues involved in the main appeal as well as conduct of the parties.;