Biswanath Somadder, J. - (1.) In Re: CAN 3280 of 2018 Having heard the learned advocates for the applicant/appellant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: CAN 3343 of 2018 with MAT 502 of 2018
(3.) By consent of the parties the appeal is treated as on day's list and taken up for consideration along with the application for stay.;