Biswanath Somadder, A.C.J. - (1.) Re: CAN 9309 of 2018 (Application for condonation of delay) After considering the submission made by the learned advocates for the parties and upon perusing the instant application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 9309 of 2018, is accordingly allowed. Re: CAN 9310 of 2018 (Application for Leave to prefer an appeal)
(2.) This is an application seeking leave to prefer an appeal against the order dated 18th July, 2017, passed by the learned Single Judge in connection with the W. P. 12491 (W) of 2017.
(3.) Having heard the learned advocates for the parties and upon perusing the instant application, we are of the view that in the facts and circumstances of the instant case the applicant may be granted leave to prefer an appeal against the order dated 18th July, 2017, passed by the learned Single Judge in connection with the W. P. 12491 (W) of 2017.;