GOPAL CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) 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 applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay is accordingly allowed.

(3.) On the prayer of the learned advocate appearing on behalf of the appellant, leave granted for effecting correction in the cause-title of the Memorandum of Appeal and the connected applications.