Biswanath Somadder, J. - (1.) In Re: CAN 8779 of 2019
(2.) This is an application under section 5 of the Limitation Act.
(3.) 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 applicants to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay is accordingly allowed.;