Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today indicating effective service of notice upon the Government Pleader in terms of our order dated 29th November, 2017, be kept on record. In Re: CAN 3915 of 2017
(2.) 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 learned advocate for the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned.
(3.) The application for condonation of delay is accordingly allowed. In Re: CAN 3917 of 2017 with MAT 565 of 2017;