Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record. In Re: CAN 11434 of 2017
(2.) After considering the submission made by the learned advocate for the appellant/applicant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the appellant to explain the delay in filing the appeal and as such, the delay is condoned.
(3.) The application for condonation of delay is accordingly allowed. In Re: MAT 2053 of 2017 with CAN 11435 of 2017;