DEBASISH KAR GUPTA,J. - (1.) This is an application filed under Section 5 of the Limitation Act for condonation of delay of about 43 days in preferring this appeal.
(2.) Having heard the learned Advocate appearing on behalf of the respective parties as also considering the statements made in paragraphs 8 to 13 of the said application, this Court is satisfied that sufficient reasons have been assigned for condoning the delay in preferring the above appeal.
(3.) We are also of the opinion, for ends of justice, the delay be condoned.;