BISWANATH SOMADDER,J. - (1.) In re: CAN 991 of 2017 This is an application under section 5 of the Limitation Act. 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.
(2.) In re: MAT 76 of 2017 with CAN 992 of 2017 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.
(3.) The instant appeal arises out of a judgment and order dated 16th May, 2016, passed by a learned Single Judge in WP 22210 (W) of 2015 (Anushree Chatterjee vs. The State of West Bengal and Ors.).;