MD JUBER ALAM Vs. SHABANA BEGUM & ORS

JUDGEMENT

(1.) In Re: CAN 2023 of 2018

(2.) Let the affidavit of service filed in Court today be taken on record.

(3.) 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 learned advocate for the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned.