BISWANATH SOMADDER,J. - (1.) In Re: CAN 5130 of 2017.
(2.) After considering the submission made by the learned advocate for the appellants/applicants and upon perusing the instant application, 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, being CAN 5130 of 2017, is accordingly allowed. In Re: MAT 277 of 2017 with CAN 5131 of 2017;