BISWANATH SOMADDER,J. - (1.) In Re: CAN 10514 of 2016 After considering the submission made by the learned advocate for the appellant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the appeal and as such the delay is condoned.
(2.) The application for condonation of delay, being CAN 10514 of 2016 is accordingly allowed. In Re: MAT 1857 of 2016 With CAN 10516 of 2016
(3.) By consent of the parties present, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;