BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be taken on record.In re: CAN 3969 of 2018
(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 application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the appellant/applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 3969 of 2018, is accordingly allowed.In re: MAT 309 of 2018 with CAN 3970 of 2018;