- (1.) Re: CAN 9499 of 2014. This is an application seeking condonation of 240 days' delay in presentation of the appeal.
(2.) We have heard Mr. Mukherjee, learned senior advocate appearing for the appellants/applicants and Mr. Bhattacharya, learned advocate for the respondent no. 1/writ petitioner. We have also perused the averments in the application. Cause shown is sufficient. Delay in presentation of the appeal stands condoned. Register the appeal, if it is otherwise in form. CAN 9499 of 2014 stands allowed. Re: CAN 9500 of 2014.
(3.) This is an application for stay in the appeal. It has been submitted by Mr. Bhattacharya, relying on memo dated 7th July, 2015 issued by the District Inspector of Schools (S.E.), North 24-Parganas (hereafter the DIoS), that the order impugned in the appeal has been implemented subject to its result. In view thereof, there is no question of granting stay. The application for stay (CAN 9500 of 2014) stands rejected. Re: M.A.T. 1660 of 2014.;