Biswanath Somadder, J. - (1.) In Re: CAN 7157 of 2018 After considering the submission made by the learned advocate for the appellant/applicant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the appeal and as such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: MAT 991 of 2018 With CAN 7159 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.;