AI Structured Summary
Not yet generated for this judgment
Judgment
(Hybrid Mode)
I.A. No. 1923 of 2026 This is an Application praying for condonation of 5 days delay in filing the Appeal.
Sufficient cause has been shown in delay condonation application for condonation of 5 days delay in filing the Appeal.
Delay condoned.
I.A. No. 1843 of 2026 This is an Application praying for condonation of 45 days delay in refiling the Appeal.
Sufficient cause has been shown in Paragraph 4 of the Application. Refiling delay condoned. Comp. App. (AT) (Ins) No. 494 of 2026 This Appeal has been filed against the order dated 08/12/2025, by which Adjudicating Authority rejected Section 10 Application.
Ld. Counsel for Appellant submitted that Counsel for Applicant was present and they were prosecuting the Application and for compliance of the order to file documents, prayed for time to file the documents.
Adjudicating Authority should have allowed the prayer of Appellant and grant liberty of one week to which Appellant’s documents ought to have been filed. However, Adjudicating Authority refused the prayer of the Appellant and rejected and dismissed the Application for want of prosecution.
In the facts of the present case, we are of the view that one opportunity be given to the Appellant to file the document, as required by the Adjudicating Authority as per order dated 12/09/2025.
Appellants are allowed two weeks time to file document, by means of Affidavit.
The order dated 08/12/2025 is set aside and the C.P(IB)/497/ND/2025 is revived before the Adjudicating Authority for fresh consideration.
We make it clear that we are not expressing any opinion on the merits of the application and it is for the Adjudicating Authority to decide the matter in accordance with law.