B.Bhattacharya and Prasenjit Mandal, JJ. - (1.) After hearing the learned Counsel for the parties and after going through the explanation given in this application, we are convinced that the appellant was prevented by sufficient cause from preferring this appeal within the period of limitation.
(2.) We, therefore, condone the delay in preferring the appeal.
(3.) Let the appeal be now registered, if other wise in form.;