Biswanath Somadder, J. - (1.) In re: CAN 10321 of 2017 This is an application under section 5 of the Limitation Act. Having heard the learned advocates for the parties and upon perusing the instant application for condonation of delay as well as the affidavits filed in connection thereto, it appears that sufficient cause has been shown by the appellants/applicants to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 10321 of 2017, is accordingly allowed. In re: MAT 1316 of 2017 with CAN 10322 of 2017
(2.) On the prayer of the learned advocate appearing on behalf of the appellants, leave granted for filing of a supplementary affidavit which may be kept on record.
(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.;