SUCHARITA BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-Of-Service which is already on record indicates effective service of notice upon the respondents.

(2.) In spite of service of notice, only the State respondents are represented.

(3.) Having heard the learned advocates for the appearing 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 in order to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 1527 of 2019, is accordingly allowed.