Biswanath Somadder, J. - (1.) In Re: CAN 11489 of 2017 Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicants/appellants to explain the delay in filing of the appeal. As such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: CAN 11253 of 2017
(3.) Having heard the learned advocates for the parties and upon perusing the instant application and in the facts and circumstances of the instant case, we grant the applicants leave to prefer an appeal against the judgement and order dated 21st September, 2017, passed by the learned Single Judge in AST 314 of 2017, subsequently renumbered as W. P. 26190 (W) of 2017 (Subrata Dey & Ors. vs. The State of West Bengal & Ors.).;