Biswanath Somadder, J. - (1.) After considering the submission made by the learned advocate for the appellants/applicants and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the review. As such, the delay is condoned.
(2.) The application for condonation of delay is accordingly allowed. In Re: RVW 116 of 2018
(3.) The instant review is in respect of a judgment and order dated 16th January, 2018, passed by this Bench in MAT 1316 of 2017 with CAN 10322 of 2017.;