Biswanath Somadder, J. - (1.) In re: CAN 1130 of 2013
(2.) This is an application under section 5 of the Limitation Act. Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicants to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 1130 of 2013, is accordingly allowed.
(3.) In re: MAT 80 of 2013 with CAN 1057 of 2013 The instant appeal arises out of a judgment and order dated 22nd September, 2011, passed by a learned Single Judge in WP 2364 (W) of 2011 (Bimal Kumar Mukherjee vs. The State of West Bengal & Ors.).;