Biswanath Somadder, J. - (1.) In Re: CAN 8897 of 2017 This is an application under section 5 of the Limitation Act.
(2.) 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, being CAN 8897 of 2017 is accordingly allowed. In Re: MAT 587 of 2017 with CAN 8902 of 2017
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;