Biswanath Somadder, J. - (1.) In re: CAN 8593 of 2017
(2.) This is an application under section 5 of the Limitation Act.
(3.) Having heard the learned advocates for the parties and upon perusing the instant application for condonation of delay, it appears that sufficient cause has been shown by the appellants/applicants to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 8593 of 2017, is accordingly allowed. In re: MAT 1489 of 2017 with CAN 8876 of 2017;