Biswanath Somadder, J. - (1.) 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 applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 2796 of 2017, is accordingly allowed. In re: MAT 381 of 2017 with CAN 2797 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.;