Biswanath Somadder, J. - (1.) In Re: CAN 568 of 2018 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 applicants/appellants 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.
(3.) In Re: MAT 2162 of 2017 with CAN 564 of 2018 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.;