DIPANKAR DATTA,J. - (1.) In Re: C.A.N. 8227 of 2017 This is an application seeking condonation of 602 days' delay in presentation of the intra-court appeal against the judgment and order dated 16th November, 2015 passed by a learned Judge of this Court.
(2.) We have heard Mr. Chatterjee, learned senior advocate for the applicants, Mr. Sanyal, learned advocate for the respondent no. 1/writ petitioner and Mr. Majumder, learned Government Pleader for the State.
(3.) It appears that although leave was granted by a co-ordinate Bench on 11th February, 2016 to the applicants to file the memorandum of appeal without the certified copy of the impugned judgment and order and the memorandum of appeal was accordingly tendered, there was delay in obtaining the certified copy thereof which was ultimately filed on 15th June, 2017 resulting in the appeal being delayed by 602 days.;