DIPANKAR DATTA,J. - (1.) - Re: C.A.N. 11958 of 2013 C.A.N. 11958 of 2013 is an application under section 5 of the Limitation Act, 1963 seeking condonation of 279 days' delay in presentation of the appeal (F.M.A.T. 1169 of 2013).
(2.) We have heard Mr. Rahaman, learned advocate for the applicants and Mr. Pal, learned advocate for the respondent no.2. We have also perused the averments made in the application. Cause shown for not presenting the appeal within the period of limitation is sufficient. Delay in presentation of the appeal beyond the period of limitation is condoned.
(3.) C.A.N. 11958 of 2013 stands allowed.;