RAMESH CHANDRA DHARA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) After hearing the learned advocates appearing for the respective parties and after considering the explanations offered in the application for condonation of delay, we are satisfied that the appellants were prevented by sufficient cause from presenting the memorandum of appeal in time. Therefore, the delay of twenty days in filing the memorandum of appeal is condoned.

(2.) The application for condonation of delay is allowed.

(3.) Although the matter is appearing under the heading 'for orders', by consent of the learned advocates appearing for the contesting parties, we take up the appeal itself for hearing. All formalities are dispensed with.