Biswanath Somadder, J. - (1.) In re: CAN 8701 of 2018
(2.) 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 applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 8701 of 2018, is accordingly allowed. In re: MAT 1202 of 2018.
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration.;