Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record. In Re: CAN 9070 of 2017
(2.) After considering the submission made by the learned advocate for the appellants/applicants and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned.
(3.) The application for condonation of delay is accordingly allowed. In Re: MAT 1534 of 2017 with CAN 8990 of 2017 With MAT 809 of 2017 with CAN 10283 of 2017;