Biswanath Somadder, A.C.J. - (1.) In re: CAN 923 of 2019 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 applicants to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 923 of 2019, is accordingly allowed. In re: MAT 128 of 2019 with CAN 924 of 2019
(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.;