Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record.
(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 applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 3833 of 2017 is accordingly allowed. In Re: MAT 506 of 2017 with CAN 3819 of 2017;