SUMAN KUMARI Vs. DHARAMBIR SINGH

JUDGEMENT

(1.) VIDE the instant application, the applicant is seeking condonation of delay of 183 days in filing the above noted appeal.

(2.) NOTICE in the instant application was issued vide order dated 23.09.2013. However, till date no reply thereto has been filed by the respondents.

(3.) LD . Counsel appearing on behalf of the respondent no. 2 submits that delay has not been properly explained. Moreover the accident had taken place on 18.08.2011 and the award was passed by the Ld. Tribunal on 11.12.2012. Thus the instant application has no merit.