SMT CHANDA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present application, the applicants/appellants seek condonation of delay of 185 days in filing the appeal.

(2.) Learned counsel for the appellants submits that after the passing of the impugned judgment/order dtd. 5/9/2023, the appellants unable to file the appeal within the prescribed period. It is submitted that the delay is bona fide and neither intentional nor deliberate. It is further submitted that the appellants belong to an economically weaker background, and due to paucity of funds, could not obtain timely legal advice.

(3.) Learned counsel for the respondent, on the other hand, has opposed the present application.