Biswanath Somadder, J. - (1.) In terms of our order dated 29th November, 2017, the learned advocate for the appellant issued notice to the respondent no. 1 as well as the Government Pleader so that the respondents remain represented before this Court. However, in spite of such service of notice, no one represents the State. Let the affidavit-of-service filed in Court today in this context be taken on record.
(2.) Having heard the learned advocates for the appearing parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 10735 of 2017, is accordingly allowed.
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay. The appeal arises out of a judgement and order dated 18th August, 2017, passed by a learned Single Judge in W. P. 19656 (W) of 2017 (Md. Salauddin Middya vs. The State of West Bengal & others).;