AI Structured Summary
Not yet generated for this judgment
Judgment
Manoj Misra, J.
Ref: Delay Condonation Application No. 47628 of 2013
Heard Sri Vivek Saran for the appellant, Sri Rahul Agarwal for the claimant/opposite party No.1 and the learned Standing Counsel for the respondents No. 2, 3 and 4.
By this application, which is duly supported by an affidavit, condonation of 149 days delay in filing the appeal against the judgment and award dated 30.05.2012 passed by the Presiding Officer, NMA/AEVP, Tribunal/ADJ, Agra in L.A. Case No. 27 of 1990, has been sought.
Sri Rahul Agarwal very fairly states that as the delay has been caused on account of taking various sanctions that are usually required for the purpose of filing an appeal, he does not wish to file any objection to the delay condonation application.
Perused the affidavit in support of the delay condonation application.
The delay has been sufficiently explained in the affidavit, which has not been rebutted. Thus, the cause shown for the delay is found to be good and sufficient to condone the delay. The delay condonation application is allowed. The delay in filing the appeal is condoned. The office shall assign a regular number to the appeal.