Biswanath Somadder, J. - (1.) In Re: CAN 7179 of 2017 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 in order to explain the delay in filing of the appeal and as such, the delay is condoned.
(2.) The application for condonation of delay, being CAN 7179 of 2017, is accordingly allowed.
(3.) In Re: MAT 1189 of 2017 with CAN 7180 of 2017 By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with application for stay.;