Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with all connected applications. In re: CAN 2972 of 2018
(2.) This is an application under section 5 of the Limitation Act.
(3.) Having heard the learned advocates for the parties and upon perusing the instant application for condonation of delay, 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 2972 of 2018, is accordingly allowed. MAT 444 of 2018 with CAN 2973 of 2018;