DEBASISH KAR GUPTA,J. - (1.) Re: C.A.N. No.10072/2017(Section 5 Application). Having considered the causes shown in paragraph Nos.6 to 10 of this application, we are prima facie satisfied that sufficient reasons have been made out by the appellant for condonation of delay in preferring the appeal.
(2.) As such, the delay of 55 days in preferring the appeal, is condoned and the application for condonation of delay under Section 5 of the Limitation Act, bearing C.A.N. No.10072 of 2017 accordingly stands disposed of. Re: C.A.N. No.10073/2017 (Stay Application)
(3.) This is an application for stay of operation of the order dated June 14, 2017 passed by the learned Single Judge in the writ application bearing W.P.4085(W) of 2013.;