Biswanath Somadder, J. - (1.) In Re: CAN 11678 of 2017
(2.) After considering the submission made by the learned advocate for the appellant and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the appeal and, as such, the delay is condoned.
(3.) The application for condonation of delay is accordingly allowed.;