JYOTIRMAY BHATTACHARYA,J. - (1.) This mandamus appeal and the application for condonation of delay filed in connection with the said appeal have been assigned to this Bench for its disposal by the Hon'ble Chief Justice.
(2.) The instant mandamus appeal was filed beyond the prescribed period of limitation. There was 194 days delay in filing this appeal.
(3.) The reason for the delay has been explained by the appellants in this application. It is alleged therein that slow movement of the file from one table to the other of the State-appellants was the primary reason for the delay in filing this appeal. It is further alleged therein that the misplacement of the certified copy of the impugned order from the lawyer 's chamber is the other ground for which such delay was caused.;