JYOTIRMAY BHATTACHARYA,J. - (1.) This mandamus appeal was filed beyond the prescribed period of limitation. There was 13 days delay in filing this appeal before this Court.
(2.) The reason for the delay has been explained by the appellants in the instant application for condonation of delay.
(3.) After hearing Mr. Bandyopadhyay, learned advocate appearing for the appellants and Mr. Dutta, learned senior advocate appearing for the writ petitioner/respondent, we hold that the reason for the delay in filing this appeal has been sufficiently explained by the appellants in this application.;