Biswanath Somadder, J. - (1.) In Re: CAN 5492 of 2017 Let the affidavit of service filed in Court today on behalf of the applicant/appellant indicating effective service of notice upon the respondents including the private respondents be taken on record.
(2.) After considering the submission made by the learned advocate for the appellant/applicant 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 5492 of 2017, is accordingly allowed. In Re: CAN 5502 of 2017;