AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 126 words
In this case delay of 440 days is explained by the applicant that the same was due to performance of the marriage of his daughter and thereafter his wife undergone heart surgery.
2.
We are of the considered view that sufficient reasons have been given by the applicant for condonation of delay. We remand back the case to the concerned authority to take call on his appeal and decide the same in accordance with law with observation that nothing remains to be decided by the Tribunal.
3.
OA is disposed of without going into the merits of the case, if the applicant is not satisfied with the outcome of the appeal, he may approach the Tribunal.
4.
MA as well as OA are disposed of accordingly.