SUBHASIS DASGUPTA, J. - (1.) This is an application for condonation of delay in preferring the instant appeal beyond the statutory period.
(2.) It is stated in the instant application that the delay of 41 days occasioned because of the concurrence and/or approval required to be obtained from different departments.
(3.) The immovability in the Government or Government Companies is not unknown. Naturally, the file takes longer time to move from one desk to another and when the concurrence and/or approval of the legal department is also required, the delay in this regard cannot be said to be willful and/or deliberate. We, therefore, find that the appellant was prevented by sufficient cause in not preferring the instant appeal within the statutory period provided therefor. ;