DEBASISH KAR GUPTA,J. - (1.) This is an application filed by the appellants/applicants under Section 5 of the Limitation Act for condonation of delay of about 23 days in preferring the appeal.
(2.) Having heard the learned Advocates appearing for the respective parties as also upon perusal of the reasons assigned in paragraph Nos.4 to 6 of the said application, we find that the appellants have shown sufficient grounds for the delay in filing the appeal.
(3.) The delay of 23 days stands condoned and the application under Section 5 of the Limitation Act, bearing C.A.N. No.10746 of 2017 accordingly stands allowed and disposed of. Re: C.A.N. No.10747 of 2017 (Stay application);