Biswanath Somadder, J. - (1.) In Re: CAN 4602 of 2018 Let the affidavit of service filed in Court today be taken on record. Having heard the learned advocates for the applicant/appellant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: CAN 4599 of 2018 with MAT 498 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 appropriate order.;