Biswanath Somadder, J. - (1.) Re: CAN 2518 of 2018 (Application for leave to prefer an appeal) Having heard the learned advocates for the parties and upon perusing the instant application and taking into consideration the facts and circumstances of the instant case, we grant leave to the applicant to prefer an appeal against the orders dated 15th December, 2017 and 12th February, 2018, passed by a learned Single Judge in W. P. 2624 (W) of 2017 (Smt. Sushila Devi Bajaj vs. Howrah Municipal Corporation & Ors.). The application is accordingly allowed. Re: CAN 2515 of 2018
(2.) Having heard the learned advocates for the appearing parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by 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 2515 of 2018, is accordingly allowed. Re: MAT 378 of 2018 with CAN 2516 of 2018 with CAN 8011 of 2018
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected applications. The appeal arises out of two orders dated 15th December, 2017 and 12th February, 2018, passed by a learned Single Judge in W. P. 2624 (W) of 2017 together with connected applications - being CAN 1296 of 2018, CAN 1332 of 2018 and CAN 1329 of 2018 - (Smt. Sushila Devi Bajaj vs. Howrah Municipal Corporation & Ors.).;