Biswanath Somadder, J. - (1.) In Re: CAN 8728 of 2018 After considering the submission made by the learned advocate for the appellant/applicant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the review. As such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: RVW 156 of 2018 with CAN 8727 of 2018
(3.) Having heard the learned advocates for the parties and upon perusing the instant review, we do not find any justifiable reason as to why we should interfere with our order dated 29th August, 2018, whereby we had dismissed CAN 5425 of 2018 in MAT 547 of 2018 for the following reason:- "In view of the palpably wrong statement made by the applicant in paragraph 4 of the instant application and also taking into account of the fact that the applicant never exercised any due diligence while prosecuting his appeal - which has been taken note of in the order dated 23rd July, 2018 - we do not find justifiable or cogent reasons to recall the said order.";