T. Amarnath Goud, J
Heard Mr. B. Majumder, learned Deputy SGI appearing for the applicant-appellant i.e., the Union of India.
Issue notice to the respondent to show cause as to why the delay of 103 days in preferring the connected appeal should not be condoned as prayed for and such further order(s) or other order(s) should not be passed as this Court may seem fit and proper.
Notice is made returnable within a period of 4(four) weeks.
Steps to be taken within 7(seven) days.
Registry to serve notice upon the respondent and file proof of service as per procedure. Applicant-appellant is also at liberty to take out personal notice by way of RPAD on the respondent and file proof of service.
List the matter once notice is served and proof of service is received by the Registry.
