DIPANKAR DATTA,J. - (1.) M.A.T. 408 of 2017 is an intra-court appeal at the instance of the State and four of its officers which is directed against the judgment and order dated 18th April, 2016 passed by a learned Judge of this Court. The Stamp Reporter has observed that the appeal is barred by 314 days' delay.
(2.) C.A.N. 8294 of 2017 is an application at the instance of the appellants seeking condonation of delay.
(3.) A co-ordinate Bench of this Court had the occasion to consider the application for condonation of delay on 4th December, 2017. On the prayer of Mr. Bihani, learned advocate for the appellants, leave was granted to them to file a supplementary affidavit. Although not recorded, such leave was granted to enable the appellants to satisfactorily explain belated filing of the appeal. Availing such leave, a supplementary affidavit has been filed seeking to explain why the appellants were precluded from filing the appeal earlier.;