Biswanath Somadder, J. - (1.) Re: CAN 8076 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 applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 8076 of 2018, is accordingly allowed. MAT 1168 of 2018 with CAN 8080 of 2018
(2.) 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.
(3.) The instant appeal arises out of a judgment and order dated 7th June, 2018, passed by a learned Single Judge in W. P. 15378 (W) of 2015 (Shri Sandip Samanta vs. The Kolkata Municipal Corporation & Ors.).;