DEBASISH KAR GUPTA,J. - (1.) In Re: CAN 10887 of 2016 (Section 5) This is an application filed under Section 5 of the Limitation Act for condonation of delay of about 3 days in preferring the appeal.
(2.) Having heard the learned Advocate for the respective parties as also after considering the cause of delay in preferring the appeal, we are satisfied that sufficient reasons have been assigned in paragraphs 2 to 6 of the instant application by the appellants for condoning the aforesaid period of delay.
(3.) The delay in preferring the appeal stands condoned and the application for condonation of delay being CAN 10887 of 2016 is allowed and disposed of accordingly.;