Biswanath Somadder, J. - (1.) 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 applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay is accordingly allowed. In Re: CAN 9379 of 2018 with MAT 1012 of 2018
(2.) 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.
(3.) The instant appeal arises out of a judgment and order dated 19th July, 2018, passed by a learned Single Judge in W. P. 23478 (W) of 2017 (Smt. Keya Kar vs. The State of West Bengal & Ors.).;